BOMBAY STEAM NAVIGATION COMPANY LTD Vs. RAMDAS VITHALDAS

JUDGEMENT

(1.) This is an interpleader suit brought by the Bombay Steam Navigation Company to determine the question of title to 135 bales of cotton in their hands. The first defendant firm claimed that they were entitled to stop the goods in transit as the unpaid vendors of the consignee, the third defendant. The second defendants claimed delivery as the holder of the;railway receipts given by the Madras and Southern Mahratta Railway Company for the goods which had been endorsed to the second defendants by the consignee to secure an advance of Rs. 15,000.

(2.) Ramdas Vithaldas Durbar and Jivraj Vussonjee, the partners in the first defendants firm, were carrying on business as commission agents at Bagalkote in the Bijapur District.

(3.) Defendants 3 and 4 were carrying on business in cotton at Bombay, Bagalkote and other places.