SRIMATI KAMINI SOONDARI CHOWDHRANI Vs. KALI PROSUNNO GHOSE

JUDGEMENT

(1.) THESE appeals are brought from two judgments of the High Court of Calcutta; the first interlocutory, dated the 20th of July, 1878, the second final, dated the 27th of June, 1881, in a suit in which the Respondents were the Plaintiffs, and the Appellant the Defendant.

(2.) THE circumstances which gave rise to the suit, as far as they are material, are as follows:--Mussumat Kamini (by this short name it may be convenient to designate her) a purdanashin lady, executed a kut-kobala of the moiety of five mouzahs, the largest and most valuable of which was named Alumpur, to which she was entitled as widow of Ram Chunder Pal Chowdhry, to secure the repayment, within one month, of Rs. 12,000, with interest at the rate of 4 per cent. per mensem until repayment, in favour of Grish Chunder Bandopadhya, who was the benamidar of Hari Churn Bhose, her mooktar.

(3.) ON the 9th of May, 1872, the same lady executed another kut-kobala in favour of the same person, whereby the said four mouzahs, together with three others, were hypothecated to secure the repayment, in April, 1873, of Rs. 24,000, with compound interest at 24 per mensem (27 per annum), calculated at quarterly rests.