Madras High Court
Subbaraya Iyen vs Padmanabha Vadhyar on 16 October, 1901
Equivalent citations: (1902)12MLJ63
JUDGMENT
1. There is no direction in the decree that the mortgagee in default of delivering up the title deeds of the property lo the mortgagor should furnish security to the value of the property. The order directing security is, therefore, set aside and the respondent will pay the appellant's costs in this and in the lower appellate Court. The appellant's petition will be disposed of according to law.