DHANPAT SINGH KUTHARI Vs. HARI CHARAN AGARWALA

JUDGEMENT

(1.) The plaintiffs who are the appellants sued the defendants for a sum of Rs. 663 as due on Arat accounts for business done by them as agents for the defendants.

(2.) It is common ground that the plaintiffs were employed by the defendants as agents for buying various goods.

(3.) The dispute has arisen between them because a fire broke out after some goods had been bought for the defendants by the plaintiffs, and practically the question is whether the plaintiffs or the defendants are to bear the loss. The decision of the lower Court is that it is the plaintiffs who must bear the loss, and it is against that decision that the plaintiffs appeal.