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Judgment
2 paragraphs · 79 words
1.
It is found that the tenant who executed the usufructuary mortgage never left the village for good. As a matter of fact within a short time after the mortgage, his sons came back and they are in possession of a portion of the land. The Court of Appeal below, upon a consideration of these circumstances, has come to the conclusion that there was no abandonment.
2.
That being so, the appeal must fail and is dismissed with costs.