HARI MOHAN Vs. BISHWANATH

JUDGEMENT

(1.) This revision application arises out of a suit for redemption under the Agriculturists Relief Act and the Debt Redemption Act,

(2.) The plaintiff's father executed the mortgage in suit for a sum of Rs. 4,880. The plaintiff claimed redemption without payment of any sum on the ground that the mortgage money had been paid up by the usufruct enjoyed by the defendants- mortgagees. The plaintiff claimed that the benefits of the Debt Redemption Act should be given to him.

(3.) The defence, inter alia, was that the plaintiff was not entitled to the benefits of the Debt Redemption Act as he was not an agriculturist within the meaning of Section 2 of that Act.