(1.) This case comes before us by reason of a difference of opinion between the Judges who decided Second Appeal No. 1696 of 1922.
(2.) The question is one of the interpretation of a decree passed in a suit for redemption of a mortgage, and the facts may shortly be stated as follows:
(3.) Babu Sheo Darshan Singh brought a suit for redemption of a mortgage and obtained on the 22 April, 1919 a preliminary decree. The Court found that the plaintiff had to pay for redemption a sum of Rs. 1,747-8-6 for principal and interest and Rs. 69-2-0 for costs, making a total of Rupees 1816 10.6.