PURASAWAKUM PERMANENT FUND LTD Vs. G KAMALAM

JUDGEMENT

(1.) The appellant is the defendant in O.S.No.2363 of 2006. The respondents filed the above suit seeking to redeem the mortgage and for a preliminary decree ordering that an account be taken of what was due to the appellant/defendant on the date of decree for principal and interest on the mortgage dated 19.11.1994; to direct the appellant to deliver all the documents in their possession relating to the mortgaged property and re-transfer the property described in the schedule to the respondents/plaintiffs; and for permanent injunction restraining the appellant from bringing the mortgaged property by public auction.

(2.) The case of the respondents:-

(3.) The case of the appellant:-