MEHAL SINGH Vs. JUDGE TRADING COMPANY

JUDGEMENT

(1.) Respondent in the counter claim (filed by the defendant) is in the appeal against the judgment and decree passed by the learned trial Court decreeing the counter claim for recovery of Rs.3,22,500.00 against the appellant herein.

(2.) Three brothers namely Mehal Singh, Tehal Singh and Jagmohan Singh, all sons of Labh Singh filed a suit for rendition of account against the defendant-counter claimant/respondent herein with the assertions that they are agriculturist and the defendant-firm is a commission agent firm through whom the plaintiffs used to sell their agriculture produce but the defendant- firm has neither issued proper J-forms nor the payments of the agriculture produce is being made. The defendant has only issued some temporary receipts of the agriculture produce sold through the shop of the defendant.

(3.) The plaintiffs have also asserted that some agriculture land has also been sold to the defendant and it was assured by the defendant that after execution of the sale deed in their favour, they will clear the accounts and shall make payment thereof but no payment has been made.