GAJAPATI RADHAMANI GARU Vs. MAHARANI PUSAPATI ALAKARAJESWARI

JUDGEMENT

(1.) THIS is an appeal from a judgment and decree of the High Court of Judicature at Madras, in a suit in which the deceased predecessor in estate of the Respondent was the Plaintiff, and Radhamani, who is now dead, was the Defendant.

(2.) THE suit was brought in the District Court of Ganjam to recover Rs. 77,706 4a. interest and principal, due upon two mortgage bonds, one dated the 30th of March, 1874, for Rs. 35,000, repayable on the 23rd of April, 1880, the other dated the 3rd of July, 1874, repayable on the 6th of July, 1881.

(3.) NEELAMANI died on the 1st of October, 1882, and the Plaintiff sought to recover the debts from the mortgaged property in the hands of her surviving co-widow, Radhamani, and from her other property.