LAWS(PVC)-1916-4-28

HARPAL Vs. RAM SARUP

Decided On April 28, 1916
HARPAL Appellant
V/S
RAM SARUP Respondents

JUDGEMENT

(1.) In this case the defendant mortgaged certain property for Rs. 500 on 12th September 1898 to the plaintiff.

(2.) The property consisted of certain occupancy holdings.

(3.) The plaintiff lived some distance away and the rents were collected for him by an uncle, who died in the year 1906.