T.RENGARAJAN Vs. M.VENKATESAN

JUDGEMENT

(1.) This Appeal is directed against the judgment and decree dtd. 26/3/2019 passed in O.S.No.155 of 2015 on the file of the learned Fifth Additional District Judge, Madurai.

(2.) The appellant is the defendant in O.S.No.155 of 2015 on the file of the learned Fifth Additional District Judge, Madurai. The respondent is the plaintiff in that suit. The respondent/plaintiff filed the suit for recovery of money based on the mortgage deed against the appellant/defendant. The appellant/defendant contested the suit. The suit was decreed by the trial Court.

(3.) For the sake of convenience, the parties are referred to as per their rank before the trial Court.