High CourtsFull Bench(1897) 11 MAD CK 0007

Reference under Stamp Act

Madras High Court · Decided on 15 November 1897 · Citation: (1898) ILR (Mad) 358

HON’BLE JUDGES
Subramania Ayyar, J · Shephard, J · Davies, J · Boddam, J

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Judgment

2 paragraphs · 45 words
1.

In our opinion this is a usufructuary mortgage under which the rents and profits were estimated to satisfy both principal and interest, and

accordingly no accounting on either side would become necessary. The case is quite different from that to which the Board refer.