OFFICIAL ASSIGNEE OF MADRAS Vs. JWIRWIN

JUDGEMENT

(1.) In this ease we are agreed, that the learned Commissioner was right. The claimant Irwin was not a customer of Messrs Arbuth not & Co. He sent them two cheques wherewith to purchase shares in certain rubber companies, and clearly he did not intend, to make them his bankers for the amount remitted, for he told them if they could not get all the shares he wanted at once, they should cash only one of the cheques.

(2.) They cashed only one cheque, bought some shares and failed before completing the purchase. The uncashed cheque was returned to the claimant, and he now claims the unspent balance of the other. He is clearly entitled to it. There is nothing to suggest that the relationship of banker and customer was created at any time between the claimant and Messrs. Arbuthnot & Co. They were in the position of his stock brokers for a particular transaction and his money never became theirs to use and re-pay.

(3.) This appeal must be dismissed with costs out of the estate. Abdur Rahim, J.