GOBIND CHANDRA PAL Vs. KAILASH CHANDRA PAL

JUDGEMENT

(1.) This appeal arises out of proceedings taken in execution of a decree dated the 25th April 1907. The appellants are the decree-holders and the respondent is the judgment-debtor.

(2.) It appears that on the 27th April 1899, the respondent mortgaged thirty-seven properties to Krishna Chandra Pal, the predecessor-in-interest of the appellants, as security for a sum of Rs. 22,000, On the same date the respondent executed in favour of the same person another instrument described as a security bond by which the same thirty-seven properties were made security for a sum of Rs. 25,000.

(3.) Decrees were obtained on both instruments. The decree now under execution is the decree on the security bond. The decree on the mortgage is dated the 26th June 1908.