JAGANNATH KHAN Vs. BAJRANG DAS AGARWALA

JUDGEMENT

(1.) This appeal arises out of a suit on a mortgage-bond.

(2.) The first Court gave the plaintiff a money-decree only. On appeal, the District Judge gave him a mortgage decree.

(3.) The only point that arises in this case is whether the mortgage bond was attested as required by Section 59 of the Transfer of Property Act.