VAMAKSHI RENUKA Vs. BHARGAVI MEENAKSHI

JUDGEMENT

(1.) Plaintiff is the appellant. She filed the suit for redemption of Ext. A-1 mortgage of two cents of land. The suit was dismissed by the Trial Court. The appeal filed by the plaintiff was partly allowed and the suit was decreed for redemption of one cent.

(2.) Plaintiff's mother Lekshmi Vamakshi obtained jenmom right over the property having an extent of two cents as per document No. 3081 of 1953. Lekshmi Vamakshi executed Ext. A-1 mortgage deed dated 7-1-54 in favour of Velayudhan Vaidyar, husband of the first defendant and father of defendants 2 to 10 (respondents). Lekshmi Vamakshi had also executed Ext. A-2 sale deed with respect to the same property in favour of her daughter Revathi authorising her to redeem the mortgage.

(3.) Revathi executed sale deed in favour of the plaintiff on 24-12-1981 (Ext. A3). Plaintiff in the suit for redemption also seeks to set aside the purchase certificate (Ext.B-1) obtained by the defendants' predecessor on the ground of fraud and collusion.