LAWS(PVC)-1907-2-22

THAMA Vs. GOVIND BILAL

Decided On February 14, 1907
THAMA Appellant
V/S
GOVIND BILAL Respondents

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.) It is under these circumstances that he appeals to this Court.