ELLAMMAL Vs. ASVENKATARAMANA RAO

JUDGEMENT

(1.) The Subordinate Judge has not found whether the sum payable was actually tendered in time. He is directed to return a finding on this point within six weeks from the date of the receipt of the record in these cases and seven days are allowed to the parties for filing objections to the findings after notice of the return of the same shall have been posted up in this Court.

(2.) [The Subordinate Judge returned a finding that the tender pleaded was not true.

(3.) On return of the finding the cases came again before the Bench as constituted above.]