PARVATHAMMAL Vs. GOPAL UDAYAR AND ORS

JUDGEMENT

(1.) This appeal is preferred against the judgment and decree of the learned single Judge in A.S. No. 350 of 1978 dated 6.10.1989.

(2.) The only point that arises for consideration in this appeal is whether the awarding of costs against the appellant in a suit for redemption is justifiable.

(3.) When the appeal came up for admission, having regard to the limited scope of the dispute between the parties, we have directed notice of motion. Accordingly, on receipt of notice, M/s. Pathy and Sundaram have entered appearance on behalf of the respondents. To enable the counsel for the respondents to get instructions we have adjourned the matter twice; finally by consent, we have taken up the appeal for final disposal. We heard the arguments of the learned Counsel on both sides.