LAWS(MAD)-2001-6-75

NATESAN DIED Vs. J VASANTH

Decided On June 05, 2001
NATESAN DIED Appellant
V/S
J VASANTH Respondents

JUDGEMENT

(1.) THIS appeal is preferred against the judgment and decree of the Subordinate Judge, Namakkal in O. S. No. 39 of 1987.

(2.) THE third defendant is the appellant herein.

(3.) THE point for determination in this appeal is whether the plaintiff is entitled for a mortgage preliminary decree as prayed for"