(1.) This appeal arises out of a suit to enforce a registered mortgage bond. It was executed by five persons and signed by four attesting witnesses. One of the executants, viz., defendant No. 2 was also the scribe of the document. The suit was contested by defendants Nos. 8 to 13, who are subsequent purchasers of the mortgaged properties. The other defendants, viz., defendants Nos. 1 and 2 who executed the mortgage bond and defendants Nos. 3 to 7 who are the representatives of the three remaining executants, did not appear.
(2.) The contesting defendants, in their written statement, said that they did not know anything about the mortgage bond and further that they did not admit that the bond was executed in good faith or that consideration money was paid.
(3.) The first issue raised was "Is the mortgage bond in suit a bona fide transaction for valuable consideration." The two other issues related to the title of the contesting defendants and to the question of interest. No issue was raised as to the execution of the bond.