JESWANTHRAJ MODY Vs. SELVANAYAKI AMMAL

JUDGEMENT

(1.) SECOND defendant in O. S. No. 8117 of 1981 on the file of the City Civil Court , Madras , is the appellant.

(2.) REFERENCE to the parties in this appeal is according to their array in the suit.

(3.) THE Trial Court found that there was no allegation anywhere in the plaint that defendants 2 and 3 are parties to the fraud or that they were aware of any concealment by the first defendant. It also came to the conclusion that the mortgage executed by the first defendant in favour of the second defendant is supported by consideration. THE suit was ultimately dismissed.