High CourtsSingle Bench(1912) 02 MAD CK 0004

G. Narayana Iyer vs S. Venkatarama Aiyar

Madras High Court · Decided on 8 February 1912 · Citation: 15 Ind. Cas. 202

HON’BLE JUDGES
Sundara Aiyar, J

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Judgment

9 paragraphs · 196 words

Sundara Aiyar, J.—I am of opinion in this case that the lower Court ought to have awarded costs to the plaintiff. The defendant received

notice of the suit on the 2nd; the suit was filed on the 5th August 1909. It is not clear that the plaintiff filed his suit too early. But, apart from this

fact, the defendant made payment of the amount more than four weeks after the suit was instituted; and then it was only on being arrested that he

made the payment.

2.

It is contended for the respondents that costs were at the discretion of the lower Court and that I ought not to interfere in revision. But in this

case the lower Court has given a specific reason for disallowing costs, and that reason is unsatisfactory. Ordinarily, costs should follow the event

and, when the lower Court does not act on this rule, it ought to give a sufficient reason. The reason given in this case is quite insufficient.

3.

I, therefore, modify the decree of the lower Court by awarding to the plaintiff his costs in the lower Court. The petitioner will also have his costs

in this Court.