GANPATRAO BALKRISHNA BHIDE Vs. HHTHE MAHARAJA MADHAVRAO SINDE

JUDGEMENT

(1.) This is a suit to recover from the defendant Rs. 4178-7-2 in respect of moneys alleged to be due by him to the plaintiff on relinquishing his agency of the plaintiffs Deccan estates.

(2.) The plaintiff is the Maharajah Scindia of Gwalior who has Inam and Patilki Vatans and other lands in the Bombay Presidency and entrusts supervision of them to an agent at Poona.

(3.) On the 28 of January 1897 the defendant was appointed the plaintiff's agent and took over charge on the 2 February, in that year. He was dismissed towards the end of 1901 and on the 9 of December in that year gave overcharge of his office to Parchure, the plaintiff's agent at the date of the filing of the suit. The most important item of claim relates to a cash balance of Rs -136-15-4 which according to the accounts furnished by the defendant to the new agent was in his hands on the 9 of December.