LAWS(PVC)-1910-8-83

BURLE JAGGANNA Vs. YELUGULA LATCHANNA

Decided On August 15, 1910
BURLE JAGGANNA Appellant
V/S
YELUGULA LATCHANNA Respondents

JUDGEMENT

(1.) There is nothing in the mortgage deed which debars the mortgagor of his right to redeem until the debt is satisfied by enjoyment of the profits of the land.

(2.) The plaintiffs must, therefore, get a decree for redemption of the half of the land of which the mortgagee took possession under the mortgage ; but to enable us to give him this decree, we must have findings on the 8 and 12 issues.

(3.) The findings should be submitted within six weeks from this date and seven days will be allowed for filing objections.