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Judgment
5 paragraphs · 119 words
1.
The mortgages are anomalous mortgages. The document provides for the contingency to happen if payment is not made at the expiry of the
period. It states that in default of payment the mortgagee is to be in possession till the mortgage is discharged. We think the decree of the learned
Judge is right and that plaintiff has no right to bring the property to sale. Ramayya v. Guruva [1891] 14 Mad. 232 has no application as under the
terms of the document the mortgagee was to be in possession for interest only after the period fixed for sale. As regards the principal sum the
document gave a right of suit. The appeal fails and is dismissed with costs.