S. GANESAN Vs. A. PONSAMY

JUDGEMENT

(1.) Plaintiff in O.S.No.125 of 2006 (redemption suit) is defendant in O.S.No.161 of 2006, which has been filed by the defendant in O.S.No.125 of 2006, for recovery of money due under Ex.A.1, Mortgage Bond.

(2.) For our convenient sake and to avoid confusion, we will describe the parties as mortgagor and mortgagee.

(3.) Plaintiff in O.S.No.125 of 2006 is the appellant herein. The two suits came to be filed by the parties under the following circumstances.