High CourtsDivision Bench(1944) 11 MAD CK 0040

Balireddi Vissanna alias Viswanadham and Others vs Venkayala Appalanarasayya

Madras High Court · Decided on 3 November 1944 · Citation: AIR 1945 Mad 113

HON’BLE JUDGES
Wadsworth, J

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Judgment

1 paragraphs · 62 words

Wadsworth, J.—When a mortgage in favour of A and B is superseded by another mortgage in favour of A alone, the second debt is not in favour of the same creditor as the first and ban not be treated as a renewal, for the purpose of the explanation to Section 8, Madras Act, 4 of 1938, The appeal is dismissed with costs.