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Judgment
3 paragraphs · 68 words
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.