KUNDAN LAL AND ANR Vs. B DULI CHAND AND ORS

JUDGEMENT

(1.) This is a reference under Section 5, Court-fees Act, 1870. The question is what is the proper court-fee on a certain memorandum of appeal.

(2.) The appellants were impleaded as defendants in a suit for sale on a mortgage upon the allegation that they were subsequent mortgagees. They claimed to be prior mortgagees, but the trial Court found that they are subsequent mortgagees and decreed the plaintiff s suit against all the defendants.

(3.) The appellants appeal to this Court against the decree. The relief sought by the appeal is expressed as follows: