HARICHARAN Vs. VISHAMBHAR DAYAL
LAWS(RAJ)-1989-8-46
HIGH COURT OF RAJASTHAN
Decided on August 28,1989

HARICHARAN Appellant
VERSUS
VISHAMBHAR DAYAL Respondents

JUDGEMENT

- (1.) *********** " Relief of Agricultural Indebetdness Act, Sec. 6, Court not admitting the application but registering same and issuing notices Registration and issue of notices does not amount to admitting No abatement till application admitted. " ********* " Mortgagee can sue on rent Not Mortgagor continues to have his right to redeem. " ********* .;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.