TEK SINGH Vs. SADHU RAM AND SONS

JUDGEMENT

(1.) Defendant Tek Singh, having failed in both the courts below, is in second appeal.

(2.) This is again a case of dispute between farmer and commission agent. Large number of such cases are pouring in.

(3.) Respondent-Plaintiff M/s Sadhu Ram and sons filed suit against Defendant-Appellant Tek Singh for recovery of Rs. 4,78,000/-. The Plaintiff's case is that the Defendant had been selling his crops along with his nephews through the Plaintiff firm. Defendant had been taking amounts on credit from the Plaintiff from time to time. Price of his crop sold at the shop of the Plaintiff was credited in his account. The account was clear up to 06.11.2001.