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Supreme Court Of India

(From : 2013 AIR CC 200 (Guj.))

Hon'ble Judge(s): Ranjan Gogoi, Prafulla C. Pant , JJ

Transfer of Property Act (4 of 1882) , S.60, S.58(c)— Redemption of suit property - Conditional sale or mortgage - Deed executed in favour of defendants titled as conditional sale for a sum of Rs. 10,000/- - Conditions in deed that if repayment is made within 5 years, defendants shall handover possession of property in suit back to plaintiffs - Reflects that actual transaction between parties was of a loan, and relationship of debtor and creditor existed - Deed in question is a mortgage by way of conditional sale - Order of High Court decreeing suit for redemption in favour of plaintiff is proper - No interference. (Para 14 15)