T SHANTHA Vs. VALIMURUGAN FINANCIERS

JUDGEMENT

(1.) In this second appeal challenge is made to the judgment and decree dated 12.02.2015, passed in A.S.No. 285 of 2012, on the file of the XVIth Additional Judge, City Civil Court, Chennai confirming the judgment and decree dated 11.01.2012, passed in O.S. No.12887/2009, on the file of the VII Assistant Judge, City Civil Court, Chennai.

(2.) For the sake of convenience, parties are referred to as per their rankings in the trial Court.

(3.) Suit for redemption of mortgage, declaration and permanent injunction.