K KAMALAVENI Vs. M RAMADASS NAIDU

JUDGEMENT

(1.) The respondent herein had created an usufructuary mortgage by a mortgage deed dated 18.3.1993in favour of late Kuppusamy during his life time. Late Kuppusamy is the first petitioners husband and other petitioners father.

(2.) Three different proceedings came to be initiated surrounding above referred mortgage deed vide O.S.No. 47 of 2006, O.S.No. 417 of 2006 and O.S No. 423 of 2006 before District Munsif Court, Villupuram.

(3.) O.S.No. 47 of 2006 and O.S No. 423 of 2006 was filed by late Kuppusamy during his life time against the respondent. It was filed for a permanent injunction to restrain the respondent and three other persons from interfering with the suit schedule property until the respondent discharged the dues under the aforesaid usufructuary mortgage dated 18.3.1993.