ABDU AND ORS. Vs. PADMANABHAN AND ORS.

JUDGEMENT

(1.) FOLLOWING substantial questions of law are framed in this second appeal:

(2.) HEARD the learned counsel for the appellants and the respondents.

(3.) THE trial court found that the appellants are not entitled to forfeit the advance amount received by them. Case put forward by the appellants that they suffered damage on account of wrongful breach committed by the respondents was negatived by the trial court. The appellants preferred an appeal before the lower appellate court, wherein the learned Judge found that even if the respondents are held liable for the breach of contract, the appellants are not entitled to forfeit the advance amount received pursuant to Ext. A1. The lower appellate court therefore dismissed the appeal confirming the decree and judgment passed by the trial court.