A.C. Kunjumohammad Vs Goverdhan Hathibai Co. and Others
.... s pointed out that the aforesaid decision dealt with a case where there was a definite offer of the balance of consideration due under the agreement within a few days of the date fixed for its payment and hence that decision is not applicable to the present case where a definite offer before the dat ...
High Court Of Kerala
Mazhoor Pudukudi Perundatta Vasudevan Nambudri and Others Vs Pudiyapurayil Paramban Moideen and Others
.... wing his intention to determine the lease. As this point was not taken in the Court of first instance no evidence was taken and there is no finding. But there is an allegation in the plaint that the plaintiff had previously sued for getting the same relief and that suit was withdrawn with permission ...
Madras High Court
A. Shanmugappa Vs A. Mariappa and Others
.... to him in July 1907 on account of the default of the other defendants to certify satisfaction. The plaintiffs, therefore, now claim damages. The 4th defendant is not liable. Even if he knew that the plaintiffs had discharged the decree, he only exercised his legal right to recover his money. 2. N ...
Madras High Court
Pichu Aiyar and Another And Ramakrishna Iyer and Others Vs A.L.R.M.N. Palaniappa Chettiar
.... words of Section 315, Civil Procedure Code, are wide enough to entitle him to do so and Krishna Pal v. Muhammad Safdar Alikhan 13 A. 383 supports this view. There remains the question of notice. The Subordinate Judge finds that the plaintiff had no direct notice. It is contended, however, that the p ...
Madras High Court
Velu Manikaran Vs Pakarvoor Manakal Jatavedan Nambudirapad's L.R. Narayanan Somayajipad and Another
.... from doing an act, and he has already violated the terms of the decree. 3. We are unable to agree with this contention. In the present case he continues to violate the terms of the decree. The terms of the first Clause of this section clearly refer to cases where a party is restrained from doing ...
Madras High Court
S. Sundaram Aiyar Vs Ramasawmi Iyer and Others
.... contend that under the security bond, they have bound themselves to pay the amount due up to the date of the first default in payment of rent. The terms of the bond are not so restricted. It is open, no doubt, to the lessor to determine the lease on the first default, but if the lease is not so dete ...
Madras High Court
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