Uthandi Mudali vs Ragavachari and Others

We think this decree cannot be supported. The defendants Nos. 2 to 4 sold certain property to the first defendant under exhibit IX in

November 1895.

In January 1896 the first defendant executed to the second defendant alone exhibit B, which is called a yethiridai deed whereby after reciting

that the second defendant and his younger brothers had, on the 27th November 1895, conveyed to him the lands in question for Rs. 350, he

agreed to resell them to the second defendant if on the 29th January 1901 - without obtaining from others and by your own earnings"" - he paid the

sum of Rs. 350.

The second defendant on the 29th June 1898 conveyed under exhibit A his rights to the plaintiff and the plaintiff now sues to recover the land by

paying off the amount payable under exhibit B to the first defendant.

The District Munsif, dismissed the suit : but on appeal the District Judge held that exhibits IX and B together constituted a mortgage and that the

plaintiff was entitled to redeem.

We are clearly of opinion that this is wrong. The case is governed by Situl Pershad v. Luchmi Pershad Singh L.R. 10 IndAp 129 with which it is

practically on all fours.

The two exhibits IX and B do not, in our opinion, constitute one transaction. They are not between the same parties and they cannot be

construed as constituting a mortgage.

Moreover, exhibit B creates a contract personally with the second defendant alone which was not assignable. The plaintiff, therefore, under

exhibit A acquires no rights as against the first defendant. The suit should have been dismissed. We reverse the decree of the District Judge and

restore that of the District Munsif with costs in this and, in the lower Appellate Court.