TIRTHDAS GHANSHAMDAS BAJAJ Vs. SADHUSINGH UDHASINGH

JUDGEMENT

(1.) This suit has been heard ex parte as a short cause.

(2.) As I felt some difficulty in granting reliefs (b) and (c) claimed in the plaint, I heard further arguments both on the question of jurisdiction and as to the effect of the agreement of December 10, 1918 to execute a mortgage.

(3.) As regards the question of jurisdiction I do not feel any difficulty now. I have dealt with this question in the judgment delivered in Jasraj V/s. Akubai (1922) O.C.J. Suit No. 2839 of 1922.