High Courts(1917) 10 MAD CK 0015

Palakkunnath Illath Govindan Nambudri vs Ottathayil Moideen

Madras High Court · Decided on 10 October 1917 · Citation: AIR 1918 Mad 504(2) : 42 Ind. Cas. 943 : (1917) 33 MLJ 693

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Judgment

2 paragraphs · 37 words
1.

A marupat is a counter-part of a lease or a deed executed by a tenant promising certain rent: Moore''s Malabar Law.

2.

We think it must be stamped both as a counter-part and as a mortgage.