Gokal Das Vs Gobar Dhan Das

Allahabad High Court 15 Jan 1880 (1880) 01 AHC CK 0001
Bench: Division Bench
Result Published

Judgement Snapshot

Hon'ble Bench

Spankie, J; Pearson, J

Final Decision

Dismissed

Judgement Text

Translate:

Pearson, J.@mdashThe provisions of Regulation XVII of 1806, to which the first ground of appeal refers, are only applicable to the holders of deeds of conditional mortgage. The plaintiff, appellant, was not the holder of such a deed; and the provisions of the Regulation aforesaid were not therefore applicable to him. This being so, we must hold that according to the condition on which the property was made over to him he became the owner of it after the expiry of three months from the date on which it was made over to him, in consequence of the amount of the loan not having been repaid to him. It thus appears that he had acquired a full proprietary right and title to the property before Kishen Das'' insolvency. Accordingly we affirm the decree of the lower Courts and dismiss the appeal with costs.

From The Blog
Supreme Court Quashes Bihar’s Mutation Rule: Property Sale Registration Cannot Be Blocked by Extra Conditions
Nov
11
2025

Court News

Supreme Court Quashes Bihar’s Mutation Rule: Property Sale Registration Cannot Be Blocked by Extra Conditions
Read More
How Indians Can Start a Company in the USA: Step-by-Step Guide, Costs, and Legal Requirements
Nov
11
2025

Court News

How Indians Can Start a Company in the USA: Step-by-Step Guide, Costs, and Legal Requirements
Read More