THAMA Vs. GOVIND BILAL

JUDGEMENT

(1.) THE plaintiff sues as a usufructuary mortgagee to enforce his rights under a mortgage -bond.

(2.) HE has however failed on the ground that the bond on which he sues has not been proved and accordingly his suit has been dismissed with costs.

(3.) THE bond itself is not forthcoming and the District Judge has held that it is lost; but he admitted a certified copy produced from the Registrar's Office.