SIDHESHVAR MARTAND HAGRE Vs. GANPATRAO BABURAO PATIL

JUDGEMENT

(1.) This was a redemption suit filed by the plaintiffs, and after a somewhat varied career the suit was decided by the Subordinate Judge who directed the plaintiffs to recover possession of the property in suit, except Prat. No. 86, Survey No. 79, without paying anything to Defendant No. 1. That one land referred to was omitted from the order because in execution of a money a decree against the mortgagors, their equity of redemption in that property was sold.

(2.) The appellate Judge allowed the plaintiffs to get possession of that Survey number as well, following the decision in Martand V/s. Dhondo [1897] 22 Bom. 624. Defendant No. 1 has appealed, and the respondent's pleader rightly admitted that the decision in Khiarajmal V/s. Daim [1904] 32 Cal. 296 governs the case, and the case of Martand V/s. Dhondo [1897] 22 Bom. 624 cannot now be considered as an authority, as was pointed out in Govindrao V/s. Waman [1909] S.A. No. 474 of 1909 (unreported) in this Court.

(3.) The appellant, however, contended that the plaintiffs weie not entitled to redeem more than their share of the mortgaged property, because there were other mortgagors who could not join in a redemption suit owing to the bar of limitation.