PIARA SINGH Vs. ARBINDU NATH

JUDGEMENT

(1.) The defendants-appellants are in the regular second appeal against the judgments passed by the courts below, while decreeing the suit for possession by way of redemption of mortgage.

(2.) In the considered view of this Court, following substantial questions of law arise for determination:-

(3.) This suit was contested by Arbindu Nath, claiming possession by way of redemption. Before this Court, entitlement of the plaintiff to redeem the land is not in dispute.