NATHU GANGARAM Vs. HANSRAJ MORARJI

JUDGEMENT

(1.) This case raises a very interesting question under the Stamp Act, for which, I may say, no distinct authority has been brought to my notice.

(2.) The question arises in this way : The plaintiff sues as the assignee of a certain contract for the delivery of gunny bags which had been entered into by one Sharifbhoy Ebrabim who was the son of the second plaintiff with the present defendant.

(3.) It appears that Sharifbhoy was largely indebted to the firm of which the first plaintiff and Sharifbhoy's father were partners? and towards satisfaction of the liability he assigned the benefits of this contract with the defendant which I have mentioned.