Aparesh Kumar Singh, J. - (1.) Heard learned counsel for the appellant. No one appears for the respondent today. The matter was adjourned by way of last indulgence on the previous date taking note of the fact that the respondent had not appeared in the matter on the previous dates also.
(2.) The Appeal is directed against the judgment dated 25.06.1998 and decree dated 12.03.1999 passed in Title (Mortgage) Suit No. 07/34 of 1991-96 by the learned Sub-Judge-V, Jamshedpur.
(3.) The appellant is the plaintiff, who had preferred the Title (Mortgage) Suit for recovery of Rs. 3,12,384.87/- together with interest @ 16.5 % per annum with quarterly rests for the pendency of the suit and for future period till realization. It had further prayed for a preliminary decree for equitable mortgage to enforce the security mortgaged to the plaintiff-Bank. Cost of litigation was also prayed for.;