LAWS(PVC)-1901-1-9

BARLOW Vs. CHUNNI LALL NEOGHI

Decided On January 03, 1901
BARLOW Appellant
V/S
CHUNNI LALL NEOGHI Respondents

JUDGEMENT

(1.) ACCOUNT sales were furnished to one partner and no objection was ever made to them. As has been pointed out by Counsel account sales are prima facie evidence of the amount realised in the foreign market by the sale of the goods. If it were not so, it would be impossible to carry on mercantile transactions with merchants in distant parts.