K. SIVAKUMAR Vs. Y. NEERAJA

JUDGEMENT

(1.) Challenge in the second appeals are made by the plaintiff against the judgment and decree dated 22.04.2010 passed in A.S. No.719 of 2007 & 718 of 2007 respectively on the file of the Additional District & Sessions Court (FTC IV), Chennai, reversing the judgment and decree dated 23.07.2007 passed in O.S. No.7183 of 1998 on the file of the VI Asst. City Civil Court, Chennai.

(2.) The second appeals have been admitted and the following substantial question of law is formulated for consideration in this second appeals:-

(3.) The suit has been laid by the plaintiff on the basis of the mortgage.