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Judgment
The question in this case is whether the security bond, Exhibit C, is a mortgage within Section 58 or a charge within Section 100, of the Transfer
of Property Act, 1882. The document recites an order of the Court made upon an application that the possession of certain immovable property
should not be delivered over to the plaintiff and that the defendant in this suit should give security, and states that ""we have for a sum not exceeding
Rs. 300 made the properties mentioned below security."" We are of opinion that this document does not transfer an interest in the property nor is
there any existing or future debt or an engagement which might give rise to a pecuniary liability within the meaning of Section 58. There is surely an
intention that if the defendant should be found entitled to any damages by the Court, the amount should be realized out of the specific property. We
are of opinion, therefore, that the document, Exhibit C, merely creates a charge, and does not fall within Section 31 of the Limitation Act. We are
clearly of opinion that time began to run from the date of the first decree in the original Court and that the present suit was rightly held to be barred.
In the result this appeal fails and is dismissed with costs.