HAR BILAS Vs. MAHADEO PRASAD

JUDGEMENT

(1.) This second appeal arises from a suit for a perpetual injunction and for damages for breach of contract. The parties had entered into a contract by which the defendant-appellant agreed to sell silica sand to the plaintiff-respondent under conditions of which the essential ones are as follows: 1. That the defendant undertook not to sell silica sand to four specified factories.

(2.) That he should sell it to the plaintiff at a specified rate and get it loaded in a wagon.

(3.) That he should supply 2,068 maunds of white sand per mensem at the currant rate and get it loaded.