High CourtsDivision Bench(1896) 04 MAD CK 0001

Volkart and Others vs Sabju Saheb and Others

Madras High Court · Decided on 29 April 1896 · Citation: (1896) ILR (Mad) 304

HON’BLE JUDGES
Arthur J.H. Collins, C.J · Benson, J

AI Structured Summary

Not yet generated for this judgment

Judgment

2 paragraphs · 46 words
1.

Our answer to the question referred to us is that the terms of the contract in Exhibit A are clear, and under it the plaintiffs are, in our opinion,

entitled to bring two separate suits as they have done one in respect of each shipment.