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Judgment
4 paragraphs · 86 words
1.
It is impossible to support the order. Either the order was wholly illegal for want of jurisdiction in the Court, or, if the security was legally taken,
the obligation was discharged by the death of the judgment-debtor. In our opinion the Courts had no jurisdiction to enforce the obligation as a
decree, and therefore, treating the appeal as a petition u/s 622 of the Coda of Civil Procedure, we set aside the orders of the Courts below. The
respondent must pay the petitioner''s cost throughout.