LALA KANNOO MAL Vs. INDERPAL SINGH

JUDGEMENT

(1.) The principal question for discussion in this appeal is whether a deposit of mortgage-money, made by the plaintiffs in this suit under the provisions of Section 83 of the Transfer of Property Act, had the effect of stopping the running of interest.

(2.) The fasts may be stated as follows:--The plaintiffs in the suit are mortgagees. who held under a mortgage dated the 7 of September 1913. The mortgage- money was Rs. 2,900, and out of this sum Rs. 2,425 was left to redeem a prior mortgage which was executed on the 29 of June 1910.

(3.) The suit was a suit for sale and the defendants first party were the mortgagors. The defendants second party were the prior mortgagees.