BHARATI Vs. SEEMA

JUDGEMENT

(1.) THIS second appeal is directed against the Judgment and Decree dated 30.08.99 O.S.No.394/96 passed by III Addl. City Civil Judge (Jr. Dn.) Belgaum and the Judgment and Decree dated 15.04.02 in R.A.No.242/99 passed by Prl. Civil Judge (Sr. Dn.) Belgaum decreeing the suit of the plaintiff for redemption of mortgage.

(2.) APPELLANT is the defendant and respondent is the plaintiff before the Trial Court. In this judgment for convenience, the parties are referred to their status before the Trial Court.

(3.) ON the basis of pleadings, the Trial Court framed the following issues for its consideration: