JAHED SHAIKH Vs. KAMALESH CHANDRA DAS

JUDGEMENT

(1.) These two appeals involve the same question of law and are dealt with together.

(2.) One Radhakanta Das, now deceased, was, at all material times, a stockholder of and a dealer in corrugated iron sheets.

(3.) In Second Appeal No. 891 of 1953 (arising out of money suit No. 84 of 1950), the plaintiff appellant, Jahed Sheikh, paid to the said Radhakanta Das (who was original defendant No. 1), in his said business, a sum of, Rs. 500/- as advance towards the price of ten bundles of corrugated iron sheets agreed to be sold by the latter to the former. The advance was paid on the 8th November, 1947, and is evidenced by a receipt, marked exhibit 1.