JEEVANBAI Vs. MANORDAS LACHMANDAS

JUDGEMENT

(1.) On the 29 May 1890 the 8 defendant mortgaged his interest in certain property at Dadar to Manekchand Hirachand and Panachand Hirachand to secure the repayment of Rs. 1,000 and interest.

(2.) On the 18 July 1894 the 8 defendant mortgaged his interest in certain property at Naigaum to Kashinath Vishvanath to secure the repayment of Rs. 2,000 and interest.

(3.) On 17 February 1895 a further charge for Rs. 1,000 was endorsed on the last mentioned mortgage.