REGENT COMPUTRONICS PVT. LTD.

SOGRA KHATUN Appellant

V/S

BHAGABAN DAS KHANDELWAL Respondents

Referred Judgements :-

EKADASI PRADHAN V. STATE OF ORISSA [REFERRED TO]
B.ISWARAYYA V. SWARNAM ISWARAYYA [REFERRED TO]
RADHIKA MOHAN V. SUDHIR CHANDRA [REFERRED TO]
ANATH NATH BISWAS V. DWARKA NATH CHAKRAVARTI [REFERRED TO]
PANNA LAL VS. STATE OF BOMBAY [REFERRED TO]
RAGHUNATH VS. KEDAR NATH [REFERRED TO]
GIASI RAM VS. RAMJILAL [REFERRED TO]
KOKSINGH VS. DEOKABAI [REFERRED TO]
NARENDRANATH MOHAPATRA VS. JOGENDRANATH ROUT [REFERRED TO]
KORA RANA VS. SAIBO BEHERA [REFERRED TO]
PANCHEI BEWA VS. BANCHHANIDHI PADHAN [REFERRED TO]

JUDGEMENT

(1.) THE sole unsuccessful defendant in both the courts below has preferred this appeal.

(2.) THE plaintiff's suit is for realisation of Rs. 1,600 on the averment that the defendant on 11-6-56 borrowed a sum of Rs. 800 from the plaintiff on the registered mortgage deed (Ext. 2) whereby the plaint Ka schedule properties were mortgaged in favour of the plaintiff.

(3.) THE defence case was one of denial of execution of any mortgage deed in favour of the plaintiff and passing of any consideration thereunder. Her case is that she is a Purdanashin lady, and taking advantage of the absence of her husband from the village, the plaintiff and P. W. 3 on false pretexts and misrepresentation got the said document signed and registered by the defendant.

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SOGRA KHATUN Vs. BHAGABAN DAS KHANDELWAL

Referred Judgements :-

JUDGEMENT

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