GAFUR IMAM Vs. AMIR ISAB SAUDAGAR

JUDGEMENT

(1.) The plaintiffs sued to obtain possession by partition of their one-third share in the suit property, and for recovering contribution from the defendants for money paid by the plaintiffs for redeeming the other two-thirds in the same.

(2.) The trial Judge held that the plaintiffs could claim one-third share in the suit property; that they had redeemed the mortgages on the property and obtained possession; and that the plaintiffs were entitled to a sum of Rs. 65-10-8 from the defendants as their contribution towards the expenses incurred in redeeming the property. He did not allow the plaintiffs any interest on that amount.

(3.) The third defendant alleged that he had repaired the house at a cost of Rs. 350 after he had purchased the interest of the first defendant, are of the original mortgagors The Judge found that he had spent Rs. 850, and hold that the plaintiffs were liable to pay one-third of that amount,