MADAPPA HEGDE Vs. RAMKRISHNA NARAYAN BHAT

JUDGEMENT

(1.) THEIR Lordships are of opinion that the judgment of the High Court is erroneous. The learned Judges must have been misled by some erroneous translation, because on a certified translation before their Lordships nothing can be clearer than that there is a covenant to pay interest from year to year. 2 THEIR Lordships will therefore humbly advise His Majesty that the appeal should be allowed and the order on appeal reversed, and that the case should go back to the High Court so that the other issues may be dealt with. 3. As regards costs the appellants are entitled to them here and in the High Court. The costs in the lower Court will abide the event of the further hearing in the High Court.