ABAJI ANNAJI Vs. LUXMAN TUKARAM

JUDGEMENT

(1.) The plaintiffs sue for redemption asking that an account may be taken under the provisions of the Dekkhan Agriculturists Relief Act.

(2.) Their case in the plaint is that the transaction in respect of which they have brought this suit is a mortgage.

(3.) The defendant by his written statement asserts that the land was not mortgaged to him, but sold out-and-out.