LAWS(KER)-2017-3-82

DEVAKI AMMA Vs. GRACE APPI AMMA

Decided On March 30, 2017
DEVAKI AMMA Appellant
V/S
Grace Appi Amma Respondents

JUDGEMENT

(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 :