MALLIKA Vs. R. NALLATHAMBI

JUDGEMENT

(1.) The present appeal arises out of the judgment and order dtd. 3/1/2017 passed by the High Court of Judicature at Madras in Second Appeal No. 714 of 2016, whereby the High Court dismissed the second appeal preferred by the appellant and affirmed the judgment and decree of the First Appellate Court reversing the decree granted by the Trial Court.

(2.) The dispute concerns two items of agricultural land situated at Kalapatty Village, Coimbatore Taluk, purchased by the appellant in 1996 through registered sale deeds, being:

(3.) According to the appellant, in 1997 and 1998, she executed two registered General Powers of Attorney (for brevity "GPAs"), being Doc. No. 416/1997, Ex. A3/B5 and Doc. No. 465/1998, Ex. A4/B4), in favour of Respondent Nos. 1 and 2 (brothers), solely as security for loans of Rs.2.00 lakhs and Rs.5.00 lakhs carrying 18% interest, respectively. Original title deeds of the suit properties were handed over only as collateral security.