LAL CHAND Vs. CHANAN SINGH

JUDGEMENT

(1.) THIS Regular Second Appeal arises out of Civil Suit No. 531, dated December 23, 1974.

(2.) BRIEF facts of the case are that respondents sought possession of the shop in dispute through redemption on payment of Rs. 2,000.00 alleging that Hazara Singh, their predecessor-in-interest was the owner of the shop. He mortgaged the same with Bant Lal and Jagdish Rai, defendants, for Rs. 2,000.00 on July 6, 1956 vide Mortgage Deed, Exhibit P. 3. Lal Chand and Manohar Lal were in possession of shop and, as such, they were the main parties, Plaintiffs claim that they are entitled to possession by way of redemption. Hence, the suit was filed.