ODAPPAYEE AMMAL Vs. RAMANATHAN

JUDGEMENT

(1.) Plaintiffs are the appellants in the above second appeal. They filed a suit for redemption. The case of the plaintiffs as found in the plaint are as follows :-

(2.) The first defendant mortgagee remained exparte. The second defendant has filed a written statement in the following manner :-

(3.) First plaintiff was examined as P. W. I and Exs. A-1 to A-9 were marked in support of the plaintiffs' case. On the other hand the second defendant was examined as D.W. 1 and Exs. B-1 to B-13 were marked in support of his defence.