High CourtsSingle Bench(1919) 03 MAD CK 0013

M. Sankaram Iyer vs Thiraviya Nadan

Madras High Court · Decided on 7 March 1919 · Citation: 51 Ind. Cas. 240

HON’BLE JUDGES
Kumaraswami Sastri, J

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Judgment

8 paragraphs · 152 words

Kumaraswami Satri, J

1.

The Subordinate Judge disbelieves the plea of discharge. Ha finds the two payments alleged by the plaintiff to be rue, but dismissed the suit on

the ground that it was barred by limitation as the plaintiff did not make a special appreciation towards the defendant''s accounts. The only

transactions outstanding when the payments were made ware promissory note and the hypothecation. the note was the earlier of the two. If

appropriation was generally towards sum due on both transactions, both be saved. See Soumia Narayana gar v. Alagirisawmy Iyengar 14 Ind.

Cas. 580 ; (1912) M.W.N. 754 ; 11. T.p 429 and gu Miya v. Heramba Chandra Chakra 8 Ind. Cas. 81 ; 13 C.L.J. 139. I set aside the decree

of the lower Court and pass a decree for plaintiff for the amount claimed. The respondent will pay the petitioner''s costs in this and the lower

Court.