AIR 2007 PUNJAB AND HARYANA 155 ::2007 (6) ABR (NOC) 957 (P&H) ::(2007) 3 Pun LR 534

Punjab And Haryana High Court

Hon'ble Judge(s): Permod Kohli , J

Redemption of Mortgages (Punjab) Act (2 of 1913) , S.4— Redemption of mortgaged property - Rights of mortgagor - Existence of earlier mortgage deed duly registered involving same khasra number @page-PunjHar156even if established - Mortgagee can only claim mortgage money and limited charge over property on strength of earlier mortgage - Redemption of mortgaged property cannot be prevented if mortgagor has exercised right to redeem property in accordance with law. (Para 6)