RAMPRATAB BRIJMOHANDAS Vs. GAVRISHANKAR KASHIRAM

JUDGEMENT

(1.) This is a suit to recover Rs. 13,651 alleged to be due from the defendant to the plaintiffs at foot of an agency account.

(2.) The plaintiffs firm carried on business in Bombay as Muccadams in cotton. There were two partners in the plaintiffs firm, viz., the firm of Hiralal Ramgopal and Brijmohan-das Rampratab. The defendant's father, Kashiram Bhagwandas, carried on business at Ambala in the Punjab in the name of Beharilal Bisambardas. Kashirm consigned cotton to the plaintiffs firm, for sale in Bombay, and the plaintiffs firm made advances to him against the consignments. The present suit is to recover the amount due to the plaintiffs firm in respect of those; transactions. The amount claimed, viz., Rs. 13,651, includes an item of Rs. 11,000 to be presently referred to.

(3.) On May 1, 1917, Brijmohandas filed a petition in insolvency and a vesting order was made on May 3, 1917.