JACOB BALRAJ Vs. LEVY PETER

JUDGEMENT

(1.) This second appeal arises from a suit for redemption of a possessory mortgage and for consequential reliefs. The suit was decreed by the trial court and the decision of the trial court has been confirmed in appeal. The first defendant in the suit is aggrieved by the concurrent decisions of the courts below and hence this second appeal.

(2.) The facts bereft of unnecessary details are the following:-

(3.) Heard learned counsel for the appellant as also the learned counsel for the respondents.