High CourtsDivision Bench(1910) 12 MAD CK 0010

Ramalinga Udayan vs Arukkani and Others

Madras High Court · Decided on 22 December 1910 · Citation: 9 Ind. Cas. 163

HON’BLE JUDGES
Wallis, J · Munro, J

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Judgment

3 paragraphs · 52 words
1.

We entertain no doubt that the document is a simple mortgage as defined in Section 58 of the Transfer of Property Act, IV of 1882. We must,

therefore, set aside the decree of the District judge and remand the appeal for disposal according to law.

2.

Costs will abide the result.