LAWS(APH)-1956-12-15

KOPPALA VENKATASWAMI Vs. SATRASALA LAKSHMINARAYANA CHETTI

Decided On December 20, 1956
KOPPALA VENKATASWAMI Appellant
V/S
SATRASALA LAKSHMINARAYANA CHETTI Respondents

JUDGEMENT

(1.) This is a plaintiffs appeal against the decree and judgment of the Court of the District judge, Anantapur, in O.S. No. 6 of 1951, a suit fired by the appellant to recover a sum of Rs. 29,264-0-8 from the defendants.

(2.) The defendants are the partners of a firm carrying on business under the name and style of "S. Lakshminarayana Chetti, V. Hanumanthayya Chetti, Thimmancherla." The plaintiff is a businessman residing at the same place. The plaintiffs case is that the 1st defendant, on behalf of the firm, entered into an agreement with the plaintiff on 19-7-1947 to buy 2000 bags of coriander seeds, each bag containing 40 seers at Rs. 28-10-0 per bag and to take delivery of the same on or before 30-10-1947. Alleging that the defendants denied that they entered into any such, contract with the plaintiff, the plaintiff filed the aforesaid suit for recovery of damages being the difference between the contract rate and the market rate.

(3.) The defendants denied that they entered into any agreement with the plaintiff either on 19-7-1947 or on any subsequent date to buy 2000 bags or any quantity whatsoever of coriander seeds or any other goods.