M SIDDALINGAPPA Vs. T NATARAJ

JUDGEMENT

(1.) The petitioner who is a Dry Cleaner was sued by the respondent for damages in respect of damage caused to two silk sarees entrusted for dry cleaning. The suit has been decreed by the Court of Small Causes, Bangalore.

(2.) The only point of law raised is that the lower Court was wrong in not giving effect to the following clause of the contract printed on the back of the receipt given by the petitioner on the ground that it is opposed to public policy;

(3.) The revision petition, therefore, has to be and is hereby dismissed. Petition dismissed.