TEXTILE MANUFACTURING CO LTD Vs. SALOMON BROTHERS

JUDGEMENT

(1.) By a contract, dated the 18th of February 1914, the defendants agreed to purchase from the plaintiffs the total quantity of waste of the several descriptions specified in the contract produced in the plaintiffs mills during the year ending the 31st December 1914 at the respective prices specified in the contract and to take delivery of whatever waste might be ready at least once monthly.

(2.) The defendants deposited with the plaintiffs 3 1/2 per cent. Government Promissory Notes of the face value of Rs. 2,200 to be retained, by the plaintiffs against the fulfillment of the contract.

(3.) The defendants are a German Joint-stock Company incorporated under the laws of Hanover, having a branch in Bombay, under the sole management of one Carl Beyer, a German subject.