KALURAM BHOLARAM Vs. CHIMNIRAM MOTILAL

JUDGEMENT

(1.) This suit started as long ago as 1920. It was a suit brought by the plaintiffs, who claimed a sum of about Rs. 79,000 odd, as being due to them by the defendants, for acting as commission agents to the defendants to buy and sell piece-goods.

(2.) The defendants in their written statement alleged that no proper accounts had been delivered, that the plaintiffs had committed various breaches of duty as agents, and the defendants said that they would pay what was due, but that the amount claimed by the plaintiffs was not due.

(3.) In 1924 the matter was referred to the Commissioner for taking Accounts to take an account of the dealings and transactions between the parties. The matter proceeded before the Commissioner, or rather before three different Commissioners, for a period of five years ; and on June 22, 1929, the Commissioner made his report. On July 11, 1929, the plaintiffs took out exceptions to that report; and on September 27, 1932, the learned Judge made his order allowing some of the exceptions and rejecting others. From that judgment, the defendant appeals.