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Judgment
2 paragraphs · 62 words
1.
We accept the findings. Following Ramakrishna Kukkilaya v. Nekkar Kuppanna 43 Ind. Cas. 286 : 6 L.W. 621 : 33 M.L.J. 581 : 23 M.L.T. 422 : (1918) M.W.N. 75 we consider that plaintiffs were under no obligation to redeem the time barred hypothecation deeds. The second appeal is dismissed with costs.
2.
Time for redemption is extended for three months.