- (1.) This motion has been taken out for judgment upon admission against the defendant No. 2 for a sum of Rs. 90 lacs along with interest at the rate of 22 per cent per annum amounting to Rs. 2,50,20,231 aggregating to Rs. 3,40,02,231. The suit has been filed claiming various reliefs namely amongst other : Declaration that the plaintiff is the owner and is entitled to get immediate delivery of the 50 kgs of gold particulars whereof will be appearing from Annex- ure (d) hereof and/or jewelleries made therefrom.
(2.) Declaration that the purported deeds of hypothecation dated 7th November, 1991 and 24th August, 1992 purportedly executed by the second defendant in favour of the first defendant is null and void and of no effect.
(3.) Decree directing that the said two purported deeds of hypothecation be delivered up and cancelled.;