(1.) Aggrieved by the concurrent findings in a suit for redemption of mortgage, the defendants have come up in this second appeal. Plaintiffs 3 to 8 are the respondents in this appeal.
(2.) Heard Smt. Bindu, learned counsel for the appellants and Sri. G.S. Reghunath, learned counsel for the respondents.
(3.) Shorn off unnecessary details, the facts relevant are as follows :