Motavengattil Krishna Panikkar
v.
Kezatath Krishna Menon
(High Court Of Judicature At Madras)
No. | 06-08-1914
[2] The money was paid into Court by the respondent expressly in order that the appellant, who was entitled under the decree to have the property sold in default of such payment, might not bring it to sale and might draw the amount from Court. The money became the money of the appellant as soon as it was so deposited and the plaintiff cannot be heard to object to the appellant receiving a cheque to draw that money from the Court.
[3] The lower Court s order is set aside and the Munsif s order restored with costs on the respondent (plaintiff) in all Courts.
Advocates List
For the Appearing Parties ----
For Petitioner
- Shekhar Naphade
- Mahesh Agrawal
- Tarun Dua
For Respondent
- S. Vani
- B. Sunita Rao
- Sushil Kumar Pathak
Bench List
HON'BLE MR. JUSTICE SADASIVA AIYAR
HON'BLE MR. JUSTICE NAPIER
Eq Citation
25 IND. CAS. 369
AIR 1915 MAD 227 1
LQ/MadHC/1914/281
HeadNote
Mortgage — Delivery of possession — Application of mortgagee, held, is not for compelling mortgagor to take delivery of mortgaged property from mortgagee but for issue of cheque in favour of mortgagee for amount deposited in Court by mortgagor — Money paid into Court by respondent expressly in order that appellant, who was entitled under decree to have property sold in default of such payment, might not bring it to sale and might draw amount from Court — Money became money of appellant as soon as it was so deposited and respondent cannot be heard to object to appellant receiving cheque to draw that money from Court — Specific Relief Act, 1877 — Ss. 34 and 35 — Specific Relief — Delivery of possession