BHAGABAI; NARAYAN GOPAL Vs. NARAYAN GOPAL; BHAGABAI

JUDGEMENT

(1.) In this suit Narayan Gopal sued Bhagabai, wife of Biharilal, to redeem the property in dispute from the defendant on payment of whatever might be found due after accounts were taken by setting off profits against the interest.

(2.) The plaintiff stated that part of the consideration, viz. Rs. 443-12-9 having been decreed, but the leave of the Court not having been obtained, so much of the mortgage bond was void.

(3.) The Subordinate Judge directed redemption on payment of a certain sum.