KESHAVLAL LALLUBHAI PATEL Vs. LALBHAI TRIKUMLAL MILLS LIMITED

JUDGEMENT

(1.) This is an appeal by the plaintiffs against the decree passed by the High Court of Bombay dismissing their suit to recover from the defendant Rs. 1,52,334-8-9 as damages for breach of contract for non-delivery of certain cotton goods. The plaintiffs' claim had been decreed by the trial court but on appeal it has been dismissed.

(2.) The appellants are the partners of M/s. K. B. Navinchandra and Co. This partnership had placed an order with the respondent for 251 bales of printed chints on or about July 4, 1942, and the said order had been accepted by the respondent by its letter dated July 11 and July 20, 1942. The delivery period for the said goods was fixed for the months of September and October 1942. Another order was placed by the appellants with the respondent for 31 bales of printed chints on July 24, 1942, and this order was accepted by the respondent on July 25, 1942. The delivery of these goods was to be given in the month of October 1942.

(3.) On August 9, 1942, the workers in the respondent mills went on strike in sympathy with the Quit-India movement which had then commenced . In consequence, the respondent wrote to the appellants' firm on August 15, 1942 and stated that, in view of the strike and the political situation, the delivery time of all the pending contracts should be automatically understood as extended for the period the working of the mills was stopped and until the normal state of affairs recurred. The strike came to an end and the mills resumed working on November 22, 1942. On December 5, 1942, Jasubhai, who was then in charge of the management of the mills was approached by the appellants Keshavlal and Ratilal for obtaining delivery of the goods. He, however, told them that the appellants contracts were void and so no delivery could be claimed or given. On December 6, 1942, the said Jasubhai wrote to the appellants informing them that their contracts were not binding on the mills as they were null and void. It may be mentioned at this stage that when the contracts were made between the appellants and the respondent, Chinubhai Lalbhai was in charge of the managing agency of the mills. Subsequently, on September 18, 1942, as a result of the compromise between Chinubhai and his brothers Jasubhai and Babubhai, this managing agency of the mills fell to the share of Jasubhai and Babubhai.