PARBATI DEVI Vs. HIRA SHAH

JUDGEMENT

(1.) This is a plaintiff's appeal against the judgment of reversal.

(2.) The plaintiff brought a suit for realisation of Rs.2,000/- as principal and Rs.1,255/- by way of interest on the basis of a simple mortgage bond dt.27-10-67. The plaintiff also claimed interest pendente life and in future till realisation.

(3.) In short, the plaintiffs case was that she was a registered money lender and she had transactions with the defendants and according to the plaintiff one Ramchandra Sah was the Karta of the joint family consisting of his sons and daughters (defendants 1 to 4). Ramchandra Sah as Karta of his family took the loan of Rs.2,000/- on interest at the rate of 12 annas per cent per month and he, in token of which, executed a mortgage deed of the house (scheduled 1 property in favour of the plaintiff).