(1.) THE plaintiff in O.S. No. 379 of 1967, on the file of the Court of the Subordinate Judge, Erode, is the appellant herein.
(2.) THE appellant is the son of one A.B. Nagaraja Aiyar, the mortgagee under Exhibit A -1, dated September, 1952, executed by one N.T. Perumal Gounder, the deceased husband of the second respondent -second defendant, for a sum of Rs. 7,500. The first respondent first defendant is stated to be a foster son of the said Perumal Gounder. The mortgage deed provided that the amount secured under the document, viz., Rs. 7,500 was payable on the expiry of three years from the date of the mortgage. The suit itself was instituted on 15th November, 1967. In the plaint, by way of explaining the delay in claiming exemption from the bar of limitation, the appellant stated in paragraph 8:
(3.) WHETHER the plaintiff has given credit to Rs. 2000 pleaded by the defendants 1 and 2?