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Judgment
5 paragraphs · 109 words
Munro, J.—There is no ground taken that the fact of the remission was not communicated to the defendants. Plaintiff''s own document
Exhibit D, shows that the remission was communicated to the defendants and accepted by them. u/s 63 of the Indian Contract Act the remission
by the plaintiff does not require to be supported by consideration. See Davis v. Chandasami Mudali 19 MK. 398 and I do not think that after the
remission had been communicated to the defendants and accepted by them the plaintiff can claim the amount remitted. The petition is dismissed
with costs save in Civil Revision Petition No. 14 where there will be no costs.