N CHANDRASEKARAN Vs. PURASWALKAM SANTHATHA SANGA NIDHI LIMITED

JUDGEMENT

(1.) THIS second appeal is focussed by the plaintiff, animadverting upon the judgment and decree dated 22.07.2008 passed by the learned IV Additional Judge, City Civil Court, Chennai in A.S.No,683 of 2007 confirming the judgment and decree dated 14.08.2007 passed by the learned II Assistant Judge, City Civil Court, Chennai in O.S.No,2995 of 2003. For convenience sake, the parties are re-ferred to hereunder according to their litigative status before the trial Court.

(2.) THE plaintiff filed the suit O.S.No,2995 of 2003 seeking the redemption of mortgage and permanent injunction as against the defen-dant. THE defendant entered appearance and filed the written statement resisting the suit.

(3.) AFTER hearing the learned counsel on both the sides for some time, the following substantial question of law was framed:"Whether both the Courts below were justi-fied in dismissing the suit for redemption an merely finding fault with the quantum of amount to be deposited by the plaintiff in the process of getting the mortgage redeemed?"and the learned counsel on both sides ad-vanced arguments on the above.