Madras High Court
Unde Rajaha Raja Sri Raja Velugoti Sree ... vs Bamminenni Venkatasubba Naidu And Ors. on 2 February, 1911
Equivalent citations: 9IND. CAS.763A
JUDGMENT Munro, J.
1. 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. Under Section 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 M. 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.