SAKADEVAN Vs. M SAKKARAI

JUDGEMENT

(1.) The plaintiff in the suit in O.S.No.147 of 2008 on the file of the First Additional District Judge, Madurai, is the appellant in the above appeal.

(2.) The plaintiff filed the suit in O.S.No.147 of 2008 for passing a preliminary decree in favour of the plaintiff, directing the defendants to pay the plaintiff a sum of Rs.10,55,200/- with subsequent interest at the rate of 27% per annum on Rs.4,00,000/-. The suit is to recover the mortgage money that was secured under a mortgage deed alleged to have been executed by the defendant in favour of the plaintiff on 05.09.2002.

(3.) The case of the plaintiff / appellant in brief are as follows: