SAROJA RAMANATHAN Vs. PARK TOWN BENEFIT FUND LTD

JUDGEMENT

(1.) THIS suit has been filed by the plaintiff for a judgment against the 1st defendant to pass a preliminary decree for redemption of mortgage dated 14.11.1995 in respect of suit property and to pass a final decree directing the 1st defendant to execute a deed of cancellation of mortgage dated 14.11.1995 and to direct the 1st defendant to render true and correct accounts for the various amounts paid towards the loan transaction.

(2.) THE averment made in the plaint are as follows:-

(3.) THIS Court had perused the pleadings and framed the following issues for trial on 11.12.2007.