SHIV GOPAL Vs. CHHAGANLAL AND ORS

JUDGEMENT

(1.) The appellants/defendants, Shiv Gopal, now represented through his legal heirs and others, have preferred the present second appeal, being aggrieved by the concurrent judgment decree of redemption of mortgage of the residential house situated at Bhatharon-Ka-Chowk, Bikaner, for a loan of Rs.2000/-taken by the plaintiffs, Chhaganlal and Shiv Pratap, who are now represented through their legal representatives, before this Court.

(2.) The learned trial court decreed the suit filed in favour of respondents/plaintiffs vide judgment and decree dated 31.03.1980 in Civil Original Suit No.157/1978- Chhaganlal & Ors. Vs. Shivgopal & Ors. in the following manner: - <JUDIMG>1636941-2</JUDIMG>

(3.) The first appeal being Civil Appeal No.43/1985- Shiv Gopal & Ors. Vs. Chhaganlal & Ors., filed by the appellants/defendants also came to be dismissed by the learned appellate court of Additional District Judge, Bikaner, vide judgment and decree dated 19.02.1990 in the following manner: - <JUDIMG>1636941-3</JUDIMG>