CHENNAPURI NIDHI LTD Vs. B. VARALAKSHMI

JUDGEMENT

(1.) For the sake of convenience, the parties are referred to as per their ranking in the suit.

(2.) The unsuccessful plaintiff is the appellant herein.

(3.) The plaintiff, who is a Mutual Benefit Fund Company, filed the suit against the defendant, who is a borrower, under Order VII Rule 1 read with Order XXXIV Rule 4 of the Code of Civil Procedure, namely, mortgage suit, for foreclosure of the loan availed by the defendant.