PRAVEEN CHORDIA Vs. ASAITHAMBI

JUDGEMENT

(1.) "It is not my principle to pay interest and it is not in my interest to pay the principal" , of late, appears to be the motto of unscrupulous debtors.

(2.) This Second Appeal has been filed against the judgment and decree dtd. 12/2/2018 made in Cross Objection No.450 of 2009 on the file of the V Additional City Civil Court, Chennai, allowing the Cross Objection modifying the judgment and decree dtd. 27/3/2008 made in O.S.No.3358 of 2007 on the file of XII Assistant City Civil Court, Chennai.

(3.) The Second Appeal arises in a suit for redemption of mortgage filed by the plaintiffs. The defendants have come up by way of the present Second Appeal, questioning only the rate of interest awarded by the First Appellate Court. There is no appeal preferred as against the judgment and decree against the plaintiffs adjudicating the principal amount payable by them in the suit for redemption of mortgage.