PADMINI AND OTHERS Vs. KUTTAPPAN

JUDGEMENT

(1.) Plaintiff in a suit for redemption of mortgage and realisation of amount, aggrieved by the concurrent findings of the courts below that the suit is not maintainable, has come up in appeal.

(2.) Heard the learned counsel appearing for the appellant and the respondent.

(3.) The appeal is filed with the following substantial questions of law: