Union Of India vs Ashok Woolen Industries
1981 Latest Caselaw 415 Del

Citation : 1981 Latest Caselaw 415 Del
Judgement Date : 20 November, 1981

Delhi High Court

Union Of India vs Ashok Woolen Industries on 20 November, 1981

Equivalent citations: 1981 (3) DRJ 295

Bench: H Anand

JUDGMENT

(1) The damage claimed must arise out of the transaction of repurchase of the store in respect of which the default -was committed and the transaction or the purchase must be relatable to that requirement. An independent transaction or purchase even at a higher price would not justify the claim of damages. Remote or indirect damage is barred by Section 73 of the Contract Act.

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