GOPALA MENON Vs. KALYANI AMMA

JUDGEMENT

(1.) THE plaintiff is the appellant. THE suit was for redemption of Ext. A-l mortgage, dated 24th May 1880 executed by Krishna Menon, who was a karnavan of the tarwad of the plaintiff and defendants 26 to 28, to one Cherotti Amma and two others for Rs. 1,500. THEre was a partition among the mortgagees. Cherotti Amma's rights under the mortgage became vested in the 28th defendant and others. Defendants 1 to 16 are the legal representatives of the original mortgagees

(2.) THE plaintiffs case was that he was entitled to redeem the mortgage as the karnavan of the tarwad, Sekhara Menon, assigned the right to redeem the mortgage to him and also on the ground that he was a co-owner of the property sought to be redeemed.

(3.) THE plaintiff filed an appeal against the decree and the lower appellate court confirmed the findings of the trial court and dismissed the appeal.