(SRI) THAKURJI MAHARAJ Vs. MT RAM DEI

JUDGEMENT

(1.) THIS appeal raises what appears to be mainly, if not entirely, a question of fact. The facts found in both Courts below disclose that there was a relation of confidentiality between the two patties mainly concerned in the execution of the deed in question, and, further, those findings establish what appears on the face of the deed itself, that the deed was clearly harsh and unconscionable as regards the interests of the respondent, That being so, it was clear that it was essential for the appellants to excuse themselves from what would otherwise be the necessary implication arising on those facts. Both Courts below have found that there is no evidence on the part of the appellants which can afford such an excuse, and their Lordships are not prepared to disturb these concurrent findings, Accordingly they will humbly advise His Majesty that the appeal should be dismissed with costs.