MADHAVJI VISRAM THACKER Vs. RAMNIKLAL VADILAL

JUDGEMENT

(1.) Plaintiffs sue to recover the equivalent in rupees etc. of the sums of - 138-4-1 and - 21- 17-5, decreed ex parte against defendants by the High Court of Justice, King's Bench Division, in England, on February 23, 1921, as converted at the rate of exchange ruling upon the said February 23, 1921, with costs and interest on judgment.

(2.) The judgment is conclusive under Section 13, Civil Procedure Code, none of the exceptions specified in that section applying.

(3.) The only question raised by Mr. Wadia for defendants is that the rate of exchange, at which the two sums should be converted into Indian currency, should be that ruling on the date of this Court's judgment, instead of on February 23, 1921, the date of the English High Court judgment.