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Judgment
4 paragraphs · 65 words
Arthur J.H. Collins, C.J. and Benson, J.—We accept the finding of the District Judge as to the amount of compensation to be paid. His
order as to costs is correct.
2.
We extend the time for redemption to three months from this date. With this modification we confirm the decree of the District Judge.
3.
The appellant must bear the respondent''s costs in this appeal.