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Judgment
This is a question under Order 21, Rule 89, Civil P.C. The short point is whether an amount which has been deposited in Court can be said to have been received within the meaning of Order 21, Rule 89(1)(b). It is argued for the respondents that "received" means "virtually received'' or constructively received and that actual receipt is not necessary. We cannot accede to this argument. Received" means what it says, that is, received free from qualifying adverbs. We agree with the view taken in Trimbak Narayan v. Ramchandra Narsingrao (1899) 23 Bom. 723 and Totaram Chunilal Shet Vs. Chhoturam Motiram Shet, , which are cases in point, and accordingly allow this appeal with costs throughout.