NARAYANASAMI AND CO. REP. BY ITS PROPRIETOR, GHEE MERCHANT,SUN AND COW BRAND, KARUR Vs. SYNDICATE BANK, TRICHY REP. BY ITS BRANCH MANAGER AND POWER ATTORNEY, TIRUCHIRAPALLI,

JUDGEMENT

(1.) The third defendant in O.S.No.2/85 on the file of the Subordinate Judge's Court, Thanjavur, is the appellant in the second appeal. The first respondent herein filed the suit against the appellant and 12 others for recovery of money due on a mortgage created by deposit of title deeds.

(2.) The case of the plaintiff was as follows:

(3.) It is enough if we notice the case of the 13th defendant, the present appellant alone.