(1.) The appellant-defendant challenges the decree granted by the courts below for possession by way of redemption in favour of respondent-plaintiffs.
(2.) Case of the respondent-plaintiffs is that one Boor Singh was original owner of the suit land (allotted in lieu of land left in Pakistan). The suit land was mortgaged on 10.3.1994 for Rs. 3,700/-. Original mortgagee defendant No. 9 sold his rights to Fauza Singh, defendant No. l on 20.7.1957 by a registered deed. Original mortgagor sold his rights of redemption to the plaintiff and defendant No. 24 vide sale deed dated 25.1.1960.
(3.) The plaintiffs filed an application for redemption before the Assistant Collector under the provisions of the Redemption of Mortgage Act, 1913 (hereinafter referred to as 1913 Act) and the same was dismissed on 1.4.1969 on the ground that complicated question of law was involved.