High CourtsSingle Bench(1925) 07 MAD CK 0014

Yoodara Sobhanadri vs Challagula Venkanna

Madras High Court · Decided on 29 July 1925 · Citation: 96 Ind. Cas. 309

HON’BLE JUDGES
Reilly, J

CourtKutchehry membership

More clarity. Every judgment.

Download court copies, explore connected cases and make more of every research session.

Loading membership options…

Ask AI about this case

AI Structured Summary

Not yet generated for this judgment

Judgment

6 paragraphs · 105 words

Reilly, J.—The only question argued for petitioner is whether the payment shown by the endorsement, Ex. A-21, saves limitation. The very

amount of that payment, Rs. 900 is clear indication that part of it was towards interest as the original principal was only Rs. 800. The evidence

shows that P.W. No. 1 who made the payment was defendant''s agent duly authorised to make the payment. There does not appear to be

anything in the suggestion that P.W. No. 1 did not follow the exact authority given to him by defendant in the matter. The payment clearly saves

limitation.

3.

The petition is dismissed with costs.