SRI NEWAS Vs. RAMDEO

JUDGEMENT

(1.) WAS (a) Sri Niwas (b) Ram Deo in a position to sell or purchase 250 thans of markin at prises varying from Rs. 12 12 to Rs. 18 12 a than (i) on the 1 of July 1 17, (ii) on the 15 of February 1918?

(2.) DID Sri Niwas ask Ram Deo to deliver him 250 thans of markin on or about the 15 of February 1918? 3. The parties will be allowed to produce evidence on these points. The learned District Judge will, after hearing the evidence and the arguments and considering the evidence previously adduced, decide these issues and return the evidence and his findings to this Court within two months from the date of the receipt of this order. Ten days will then be allowed for objections.