- (1.) This is an appeal against an order made in a mortgage suit.
(2.) The Appellant was the purchaser of the equity of redemption in two lots of mortgaged properties, namely, lots Nos. 2 and 3.
(3.) A final mortgage decree was made on April 30, 1945, which provided inter alia that lot No. 1 should be sold first and then lot 4 and lots 2 and 3.;