SAT PAL Vs. MILKHA SINGH

JUDGEMENT

(1.) The appellants filed a suit for declaration that they were owners in possession of suit land and entries showing them as mortgagees in the revenue record were wrong.

(2.) Case of the plaintiffs is that defendants mortgaged the suit land for Rs. 40/- to which effect a mutation was entered in the revenue record and plaintiffs were put in possession. The defendants did not redeem the suit land and period of redemption came to an end.

(3.) The suit was contested on the plea that plaintiffs having transferred their rights as mortgagees in favour of Dara Singh, Joginder Singh and Manohar Singh, had no locus standi and that they were not entitled to declaration as sought.