1. In our opinion there is authority of this Court in the case of Dabi Din Bai v. Muhammad Ali 3 A. 850 : (1881) A.W.N. 100 : 2 Ind. Dec. 576, which justified the learned Judge in the Court below in holding, that the condition had been complied with. The case of Shooshee Bhusan Rudro v. Gobind Chunder Roy 18 C. 231 : 9 Ind. Dec. 164 and the case of Sambasiva Chari v. Ramasami Reddi 22 M 179 : 8 M.L.J. 265 : 8 Ind. Dec.127, bear out this view. The argument on behalf of the appellant seeks to confine the judgment-debtor in tone alternative, to only 29 days to pay the money. The appeal is dismissed with costs.
Reoti Ram v. Sita Ram
Reoti Ram v. Sita Ram
(High Court Of Judicature At Allahabad)
| 17-11-1920
Advocate List
Bench
- HON'BLE JUSTICE WALSH, J
- HON'BLE JUSTICE PIGGOTT, J
Eq Citations
- AIR 1921 ALL 44
- LQ/AllHC/1920/306
Head Note
Debt, Daman and Diu, Dadra and Nagar Haveli — Debt and Debtor-Creditor Relationship — Satisfaction of debt — Condition precedent for satisfaction of debt — Payment of debt within 29 days — Held, complied with
