PELLUR MASTENREDDI Vs. KUNAMREDDI MALAKONDA REDDI

JUDGEMENT

(1.) The learned District Judge has carefully and fully considered the whole evidence.

(2.) The case has also been elaborately argued before us. We agree with the District Judge that the Exhibits B, M and D executed by the 1st defendant in favour of Ramalakshmammal are genuine documents supported by proper consideration. The validity of the debts evidenced by Exhibit E, J, K, and L is not seriously questioned by the appellants. The disputed sale-deed, Exhibit A, is supported by the 1st respondent s promise to pay up the debts due under the valid documents B, D, E, J, K and L. There is no question in this case of vendee conspiring with the vendor to convert land into cash in order that the vendor s creditors might be put to delay and placed in difficulties in getting at the said cash for the satisfaction of their claims.

(3.) The sale to the respondent is, therefore, not invalid against the appellants see Hakim Lal v. Mooshahar Sahu 34 C. 9 99 : 6 C.L.J. 410 : 11 C.W.N. 889 though one of the motives operating in the mind of the 1st respondent (and it was a very bad motive) was to see that the other creditors than the appellants get preference over the appellants and that the appellants are prevented thereby from getting along with other creditors even a proportionate share of the sums due to them by the 1st defendant.