KAUSALYA SINGH Vs. SRINATH CH. SAHU

JUDGEMENT

(1.) This Second Appeal has been preferred against the confirming judgment.

(2.) The appellants of this Second Appeal were the defendants before the Trial Court in the suit vide O.S. No.22 of 1966-II and they were the appellants in the First Appeal vide M.A. No.23 of 1984-I. The respondents of this Second Appeal were the plaintiffs before the Trial Court in the suit vide O.S. No.22 of 1966-II and they were the respondents in the First Appeal vide M.A. No.23 of 1984-I.

(3.) The suit of the plaintiffs (those are the respondents in this Second Appeal) vide O.S. No.22 of 1966-II before the Trial Court was a suit for passing of a mortgage decree.