AI Structured Summary
Not yet generated for this judgment
Judgment
4 paragraphs · 87 words
1.
Assuming an appeal lies which is doubtful, we cannot interfere with the order of the Court below. The mortgagee is entitled to bring the
properties to sale in any order he chooses. We cannot scrutinise his motives and even on the allegation of the appellant, there is nothing improper in
those motives. The mortgagee cannot be in a worse position as to his rights because one of the mortgagor''s properties has been purchased by
some other person. The appeal is dismissed with costs of first respondent.