KULENDRA KISHORE ROY Vs. RAI KISHORI SHAHA

JUDGEMENT

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

(2.) The plaintiff s claim was decreed in full by the Munsif but was reduced by the lower Appellate Court. The plaintiff has appealed to this Court.

(3.) The only point to be considered in this appeal is, what would be the effect of the nonappearance of the plaintiff No. 1 after an order by the Court for his appearance.