MANNU LAL Vs. RAM NATH

JUDGEMENT

(1.) After hearing the learned Counsel in this case we are of opinion that this appeal should be allowed and that the order of the first court should be restored.

(2.) The suit was brought by the plaintiffs respondents to recover a certain sum of money alleged to be due in respect of a contract which was entered into on the 12 of September, 1918, for the delivery by the 18th, of November of that year of a bale of dhotis at a certain rate.

(3.) The date fixed for payment was the 27 of November, 1918.