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Sivakami Ammal v. Gopala Savundram Aiyan And Anr.
Madras High Court
Nov 24, 1893
Important Paras
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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.]
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