KRISHNAJI SAKHARAM KULKARNI Vs. MARUTI APPA

JUDGEMENT

(1.) This is a redemption suit filed by the plaintiffs who contend that they are agriculturists.

(2.) The principal money expressed to be secured by the instrument of mortgage whereby the property was first mortgaged was Rs. 300, and the plaintiffs contend that that was superceded by a sham document expressed to secure Rs. 360.

(3.) Now for the purpose of suits valuation the principal money expressed to be secured by the instrument of mortgage is the test. It is therefore a suit in which the subject matter does not exceed in amount or value Rs. 500, and if the Dekkhan Agriculturists Relief Act applies, no appeal would lie from any decree or order.