Madras High Court
Sivakami Ammal vs Gopala Savundram Aiyan And Anr. on 24 November, 1893
Equivalent citations: (1894)4MLJ50
JUDGMENT
1. We are clearly of opinion that the mortgage contains a covenant to pay and that therefore a suit for sale lies.
[In accordance with the opinion of the Full Bench, the Division Bench, Collins, G.J., and Shephard, J., reversed the decree of the District Court and remanded the suit.]