Madras High Court
Volkart And Ors. vs Sabju Saheb And Ors. on 29 April, 1896
Equivalent citations: (1896)ILR 19MAD304
JUDGMENT
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.