NAGARAJAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) These Civil Revision Petitions are directed against the order passed in I.A.Nos.619 and 618 of 2018 in O.S.No.305 of 2010 on the file of the Principal Sub Court, Pudukkottai, dated 18.03.2019 dismissing the petitions filed under Rule 74 and Rule 75 of Civil Rules of Practice.

(2.) The revision petitioner is the plaintiff and he filed the suit against the legal representatives of the deceased mortgagee, the respondents/defendants herein.

(3.) The case of the plaintiff is that the deceased Rama Ulaganathan, husband of the first defendant and father of the defendants 2 and 3, had taken a loan of Rs.4,50,000/- on 23.03.2009 by mortgaging the suit property, that since the deceased Rama Ulaganathan and after his death the respondents/defendants have not chosen to repay the loan amount, the plaintiff was constrained to file the above suit on the basis of the mortgage deed executed on 23.03.2009.