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Judgment
The second of the oases relied on by the District Judge, Luchhman Prasad v. Sarnam, Singh 40 Ind. Cas. 281 : 19 Bom. L.R. 646 : 26 C.L.J.
97 : (1917) M.W.N. 516 : 6 L.W. 334 : 44 I.A. 163 was decided with reference to the law in Allahabad, and in Anant Ram v. Collector of Etah
44 Ind. Cas. 290 : 34 M.L.J. 291 : 7 L.W. 323 : 4 P.L.W. 226 : 16 A.L.J 245 : 23 M.L.T. 228 : 22 C.W.N. 484 : 27 C.L.J. 363 : 20 Bom. L.R.
621: (1918) M.W.N. 446 the ''Judicial Committee in referring to the same case quote it as being authority for that province.
The fact that the law on this point is different in Madras and Bombay from the law in Allahabad and Calcutta was recognised by the Privy
Council so long ago as Lakskman Dada Naik v. Ramchandra Dada Naik 4 Sar. P.C.J. 173 : 3 Suth. P.G.J. 778 : 3 Shome. L.R. 217 : 4 Ind. Jur.
472 : 7 C.L.R. 320 : 3 Ind. Dec. (n.s.) 34 and Suraj Bunsi Koer v. Sheo Persad Singh 5 C.P 148 : 6 I.A. 88 : 4. Sar. P.C.J. 1 : 3 Suth. P.C.J.
589 : 4 R.P 226 : 2 Shome L.R. 242 : 2 Ind. Dec. (N.S.) 705 This being so we are not prepared to apply Lachhman Prasad v. Sarpam Singh 40
Ind. Cas. 281 : 21 C.W.N. 990 : 33 M.L.T. 39 : 19 Bom. L.R. 646 : 26 C.L.J. 97 : (1917) M.W.N. 516 : 6 L.W. 334 : 44 I.A. 163. as it is
opposed to the ruling of the Fall Bench of this Court in Chinnu Pillai v. Kalimuthu Chetti 9 Ind. Cas 596 : (1911) I.M.W.N. 238 : 9 M.L.T. 389 :
21 M.L.J. 246 which confirms the current of previous decisions in this Presidenay. Under this ruling, plaintiff is entitled to a dearce against his
mortgagor''s 1/3 rd share of the property mortgaged and there will be a decree accordingly. Parties will pay and restive proportionate costs
through-out, 1/3rd and 2/3rds.
Time for payment extended to three month from this date.