ANANTHAKRISHNAN Vs. K.G.RANGASAMY

JUDGEMENT

(1.) Aggrieved over the finding of the first Appellate Court allowing the appeal and decreeing the suit on the basis of the equitable mortgage said to have been created by the defendants 1 to 3, the present Second Appeal came to be filed by the fourth defendant in O.S.No.60 of 2000.

(2.) For the sake of convenience, the parties are referred to herein, as per their rank before the Trial Court.

(3.) The brief facts leading to the filing of the suit are as follows: