PARASHARAMPANT SADASHIVPANT Vs. RAMA YELLAPPA LAKUNDI

JUDGEMENT

(1.) The plaintiff sued the defendants for possession of certain land alleging that the defendants father had sold it to the plaintiff's grandfather in 1879.

(2.) The defendants resisted the claim contending that the alleged sale was a mortgage which had been redeemed in 1894 by payment of Rs. 300 to the plaintiff's uncle Dattopant and that the defendants had since then been in possession as owners.

(3.) It was found by both the Courts that the defendants had been in possession as tenants of Dattopant, the plaintiff's uncle, prior to 1894, the date of the alleged redemption.