REGENT COMPUTRONICS PVT. LTD.

RANGABATI Appellant

V/S

UNITED BANK OF INDIA LTD. Respondents

Referred Judgements :-

SHAW V. FOSTER [REFERRED TO]
SUBRAMONIAN V. LUTCHMAN [REFERRED TO]
RACHPAL MAHRAJ VS. BHAGWANDAS DARUKA [REFERRED TO]
PARAS NATH THAKUR VS. MOHANI DASI DECEASED ANA [REFERRED TO]
HIRALAL VS. BADKULAL [REFERRED TO]
MEENAKSHI MILLS LIMITED MADURAI VS. COMMISSIONER OF INOOME TAX MADRAS [REFERRED TO]
MORAN MAR BASSELIOS CATHOLICOS REV FATHER K C THOMAS AND THERS VS. THUKALAN PAULO AVIRA:T P AVIRA [REFERRED TO]
SIR HARI SHANKAR PAUL VS. KEDAR NATH SAHA [REFERRED TO]
T S MURUGESAM PILLAI VS. MANICKAVASAKA DESIKA [REFERRED TO]
PRANJIVANDAS JAGJIVANDAS MEHTA VS. CHAN MAH PHEE [REFERRED TO]
RAM RATAN DAS BAGRI VS. MTSEW KUMARI BIBI W/O LAL BAHADUR SINGH [REFERRED TO]
OBLA) SUNDARACHARIAR VS. NARAYANA AYYAR [REFERRED TO]

JUDGEMENT

(1.) This appeal by defendant 2, the wife of defendant 1, arises out of a mortgage suit, which has been decreed by the court below.

(2.) Two points have been pressed, on behalf of the appellant, in support of the appeal first, that the deed of gift dated the 16th July, 1947, executed by defendant 1 in favour of defendant 2 (Ext. B) is a real transaction, and not a sham transaction as held by the court below; and, second, that the letter (Ext. 1-c), of the 2nd February, 1948, was the real contract evidencing its terms between the plaintiff and defendant 1, and, as it is not registered no equitable mortgage was created thereunder.

(3.) In order to decide these two questions, it is necessary to state the material facts, having bearing on them which are as below :

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RANGABATI Vs. UNITED BANK OF INDIA LTD

Referred Judgements :-

JUDGEMENT

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