BANSIDHAR LACHHMINARAYEN Vs. JWALAPRASAD GAYAPRASAD

JUDGEMENT

(1.) The plaintiffs seek to recover from the defendants the sum of Rs. 3000 with interest from the 10th June 1912 under the following circumstances :-

(2.) On the 10th June the 1st defendant received from the second defendant a hundi for Rs. 3000 purporting to be drawn by one Ramlal Ramprasad in favour of the 2nd defendant on the plaintiffs payable at sight to a Shah.

(3.) The hundi is Ex. C. Over an one anna stamp at the top is written "hundi is sent for collection by Manilal Gayaprasad (2nd defendant) to Bhai Jwalaprasad Gayaprasad (1st defendant). There had been dealings to a conciderable extent between 1st and 2nd defendants. The hundi was presented the same day to the plaintiffs but, as they had received no advice regarding it, payment was refused.