P.D. JOSEPH Vs. KEDANHATH MEHOMOOD

JUDGEMENT

(1.) THE common defendant in O.S. Nos. 634 of 1991 and 106 of 1993 on the file of the Subordinate Judge's Court, Kozhikode is the appellant herein. O.S. No. 631 of 1991 was one for redemption of Ext.A1 mortgage dated 02.03.1988 and for recovery of the possession of the plaint schedule property consisting of a single room which was formerly two rooms situated at Kariakunnu desom, Kasaba amsom in the heart of Calicut Corporation.

(2.) THE case of the plaintiffs can be summarized as follows:

(3.) BOTH suits were resisted by the defendant contending inter alia as follows: