JEEWANLAL (1929) LTD. Vs. SYNDICATE BANK

JUDGEMENT

(1.) This is an application by the plaintiff in a suit for eviction and mesne profit.

(2.) The subject property is mortgaged with the defendant bank by deposit of title deeds to secure a loan taken by the plaintiff from it. The amount of outstanding loan is disputed.

(3.) But the plaintiff has made this application, proceeding on the premises that they would succeed in the suit and get back their property. Then, they might explore the possibility of dealing with the property. They propose to secure the entire amount allegedly due and payable by them to the bank and get their title deeds back.