JOGINEE MOHUN CHATTERJEE Vs. BHOOT NATH GHOSAL

JUDGEMENT

(1.) The circumstances which have given rise to this suit are shortly as follows. One Nobin Chander Gangooly, who was at one time a member of the Subordinate Judicial Service, and after his retirement from office as Subordinate Judge, had taken to the more profitable business of a money-lender, advanced to the defendant Rs. 1,000 upon the bond which forms the basis of the present action.

(2.) Mr. J. N. Chatterjee is now acting as Receiver to the estate of Nobin Chander Gangooly, and as such Receiver he has brought the present action for the amount claimed to be due under the bond.

(3.) The bond Which is dated the 10 of October 1896 is a registered document and purports to hypothecate two pieces of property as security for the debt.