PIARA SINGH Vs. MALKIAT SINGH

JUDGEMENT

(1.) This Regular Second Appeal has been filed by one of the plaintiffs against the concurrent findings of the Courts below.

(2.) On perusal of the entire paper-book, following facts emerge:-

(3.) Assailing the aforesaid concurrent findings, only one of the plaintiffs i.e. Piara Singh has approached this Court. The sole contention raised by learned counsel is that even if it be assumed that mortgage with possession was created by Shiv Singh, the mortgage deeds relied by defendants did not prescribe any time limit for redemption and therefore, the mortgagor could get the land redeemed at any time. It is urged that plaintiffs having stepped into the shoes of mortgagor Shiv Singh after his death, so they are entitled to redemption of land at any point of time. Reliance is placed on Singh Ram (D) through LRS. Vs. Sheo Ram, Vol. CLXXVII (2015-1) PLR 167