SHRI PRAKASH SINGH Vs. ALLAHABAD BANK LTD

JUDGEMENT

(1.) By an Order of His Majesty in Council dated April 22, 1927, special leave was granted to the appellant Raja Shri Prakash Singh to appeal against the decree of the Chief Court of Oudh dated October 4, 1926.

(2.) The facts relevant to the appeal are as follows :

(3.) By two mortgage deeds, one dated March 24, 1911, to secure the sum of Rs. 3,50,000 and interest and the other, dated March 20, 1913, to secure the sum of Rs. 12,00,000 and interest, certain property now belonging to the appellant was mortgaged to the respondents. In the year 1916 the respondents brought a suit in the Court of the Subordinate Judge of Sitapur to recover the amount due on these two mortgages and future interest against Raja Debi Prakash Singh (the father of the appellant since deceased) and the appellant; and on December 4, 1916, a decree was passed in the terms of a compromise made between the parties.