RAM CHANDRA SAHAI Vs. BISHAMBHAR

JUDGEMENT

(1.) This is a defendants appeal arising out of a suit for accounts under Section 33, U.P. Agriculturists Relief Act (Act XXVII

(27.) of 1934) read with Section 9, U.P. Debt Redemption Act (Act XIII

(13.) of 1940). The respondent is the debtor mortgagor and the appellants are the creditors mortgagees. The suit has been decreed by the learned Civil Judge and the real point in the case is one of interpretation of Section 9, U.P. Debt Redemption Act.