REGENT COMPUTRONICS PVT. LTD.

MAINA DEVI Appellant

V/S

THAKUR MANSINGH Respondents

Referred Judgements :-

A. V. B. [REFERRED TO]
A. V. B. [REFERRED TO]
A. V. B. [REFERRED TO]
A. V. B. [REFERRED TO]
A. V. B. [REFERRED TO]
ALL INDIA FILM CORPORATION LIMITED VS. RAJA GYAN NATH [REFERRED TO]
SACHALMAL PARASRAM VS. RATNABAI [REFERRED TO]
GAMBANGI APPLASWAMY NATDU VS. BEHARA VENKATARAMANAYYA PATRO [REFERRED TO]
DEVKINANDAN VS. ROSHAN LAL [REFERRED TO]
PARMANAND PANDIT VS. MATA DIN RAI [REFERRED TO]

JUDGEMENT

(1.) This is a Civil first appeal against the judgment and decree dated the 26th Jan. 1980 passed by the District Judge, Jaipur City, Jaipur by the defendant appellant-Smt. Maina Devi against the plaintiff-respondents.

(2.) Before this Court, in this first appeal, the decree in Civil Suit No. 11/78 granting redemption of mortgage and the possession of the property on it is being challenged.

(3.) There is no dispute so far as the facts are concerned because, whatever documents have been exhibited in the case in the form of first mortgage and second mortgage making it clear that the parties entered into mortgage deed at two different points of time.

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MAINA DEVI Vs. THAKUR MANSINGH

Referred Judgements :-

JUDGEMENT

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