AIR 1917 LAHORE 173 ::(1917) 38 Ind Cas 500

Lahore High Court

Hon'ble Judge(s): Chevis , J

(A) Contract Act (9 of 1872) , S.19— Landlord and Tenant-Tenant renting house from distance-Misrepresentation by landlord-Tenant is justified in repudiating contract. A man proposing to rent a house at a long distance from where he is residing is bound to trust to the landlord, and if the latter sends him a plan showing that the house contains a certain number of rooms, and the tenant, not requiring less than that number of rooms, agrees to take the house and subsequently discovers that the actual accommodation of the house is less than that shown in the plan, he is justified in repudiating the contract. (B) Contract Act (9 of 1872) , S.19— Applicability-Due diligence. The exception to S. 19 of the Contract Act applies only to cases where the contracting party might, with due diligence, have discovered the misrepresentation before he entered into the contract. (C) Contract Act (9 of 1872) , S.19— Party induced to enter into contract by misrepresentation is entitled to repudiate it after knowledge of misrepresentation. A party to a contract who has been induced to enter into it by misrepresentation can repudiate the contract when the misrepresentation comes t....