UNION BANK OF AUSTRALIA Vs. WILLIAM IRVINE

JUDGEMENT

(1.) THIS is an appeal from a decree of the Recorder of Rangoon in a suit in which the Respondents, suing in the name of their inspector, were Plaintiffs, and the Appellant was one of the Defendants.

(2.) THE suit was brought to recover the sum of ?15,296 17s. 6d., for money advanced by the bank to the Oriental Mice Company, Limited, and to enforce an equitable mortgage as a security for the advances.

(3.) THE company were made co-Defendants in the suit, but they did not appear or defend.