KANHAIYALAL Vs. BHAIRUNDAN

JUDGEMENT

(1.) THIS is an application by Kanhaiyalal for amendment of decree of this Court.

(2.) THE facts leading to this application are these - Kanhaiyalal had filed a suit for redemption of a mortgage. THE suit was decreed by the first court on payment of Rs. 15,086/-/6 with costs. THEre was an appeal by the defendant who claimed a further sum of Rs. 25. 795/ -. This appeal was partly allowed by this Court, and a decree for a further sum of Rs. 3,787/14/6 was allowed to the defendant. In addition to this the defendant was allowed to remove the materials, or if the plaintiff wanted to retain the materials he was to pay Rs. 3,757/4/6 to the defendant. Thus the defendant gained in all Rs. 7,545/3/- by the decree of the Court. It was further provided that the defendant would get his costs of the appeal according to success.