STATE BANK OF INDIA Vs. S MUTHUSAMI (DECEASED)

JUDGEMENT

(1.) S.A.No.1632 of 2000 has been filed by the second defendant against the judgment and decree passed by the Prinicpal District Judge, Salem in A.S.No.1 of 1999 dated 28.09.1999, confirming the judgment and decree passed by the Principal District Munsif, Salem in O.S.No.1679 of 1996 dated 11.08.1998.

(2.) S.A.No.462 of 2001 has been filed by the third defendant against the judgment and decree passed by the Principal District Judge, Salem in A.S.No.98 of 1998 dated 28.09.1999, confirming the judgment and decree passed in O.S.No.1679 of 1996 on the file of the Principal District Munsif, Salem.

(3.) The respondents 1 to 3 in both the second appeals have filed a suit in O.S.1679 of 1996 on the file of the Principal District Munsif, Salem to declare that the mortgage executed by one Sennammal in respect of suit property in favour of the State Bank of India, Siruthozhil Branch, Salem on 09.11.1987 is void and in-operative and to restrain the defendants from claiming any right or interest over the suit property.