BHERA Vs. RAMESHWARLAL

JUDGEMENT

(1.) THIS is a special appeal by the leave of a learned Single Judge of this Court and arises out of a suit for redemption of an agricultural holding filed by one Hema on 12 -9 -50. Hema is now represented by Rameshwar Lal, respondent. The suit was filed against Moolcband and Smt. Chandi who were the heirs of the original mortgagee. The mortgagee rights have since been assigned to Bhera, appellant.

(2.) THE suit was decreed by all the courts below.

(3.) IT may be mentioned here that before 1 -3 -72 the law of limitation and the law of registration in Mewar were contained in different circulars issued from time to time. These laws were codified for the first time in 1932 and were brought into force with effect from 1 -7 -32.