P.V.SANKAR Vs. AYYAVU

JUDGEMENT

(1.) This appeal is filed against the judgment and decree made in , dated 06.08.2008 on the file of the learned Subordinate Judge, Sivagangai, confirming the judgment and decreemade in O.S.No.57 of 2006, dated 08.12.2006, on the file of the learned Principal District Munsif, Manamadurai.

(2.) The appellant is the defendant and the respondent is the plaintiff in the suit. The respondent filed a suit for a right of redemption of mortgage. The suit was decreed by the trial Court. Against which, the defendant filed an appeal, before the Sub Court, Sivagangai, in and the same was dismissed by the first Appellate Court. Against which, the appellant preferred this Second Appeal.

(3.) The case of the plaintiff is as follows: