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Judgment
Accepting the findings we must reverse the decree of the District Judge, and in lieu thereof, it is declared that the 3rd and 4th defendants have
no interest in the mortgaged properties. It is further declared that the whole of the mortgaged property in its entirety (consisting of the shares of the
1st and 2nd defendants) is liable for the sum of Rs. 1,335-7-7. It is further declared that so much of the mortgaged property as consists of the 2nd
defendant''s share therein is liable in addition for a further sum of Rs. 568-8-5, being the difference between the amount found in this suit to be due
from the 1st defendant on the said mortgage and the amount found to be due on the said mortgage in Suit No. 427 of 1889.
The appellants'' (plaintiffs'') costs throughout must be paid by the 2nd defendant. The 3rd and 4th defendants must pay to the 2nd defendant the
costs of the trial of the issues sent down by this Court.
The memorandum of objections is dismissed with costs.