SRINIVASA AIYENGAR Vs. INDRANI

JUDGEMENT

(1.) The unsuccessful plaintiffs in O.S. No. 503 of 1980 are the appellants in the above second appeal.

(2.) The appellants/plaintiffs filed a suit in O. S. No. 503 of 1980 for redemption of the mortgage under the conditional sale deed dated 11.6.1969 and for recovery of possession, with future mesne profits.

(3.) According to the plaintiffs, they executed a usufructuary mortgage deed dated 8.7.1957, which is marked as Ex.B6, in favour of one N.Rajakumar Naidu, for a sum of Rs. 1,500 and the said mortgage was assigned in favour of the second defendant under Ex.B7-assignment deed dated 15.4.1964, for the benefit of her father Ramasami Naidu. Thereafter, the first plaintiff and others, by a conditional sale deed dated 11.6.1969, marked as Ex. Al (a certified copy of which is also marked as Ex.B8 dated 11.6.1969), sold the mortgaged properties in favour of Ramasami Naidu, which is now held by the legal representatives of Ramasami Naidu.