LAKHAMSEY LADHA AND CO Vs. LAKSHMICHAND PADAMSEY

JUDGEMENT

(1.) The plaintiffs are up-country cotton merchants who consign cotton to Bombay for sale. Damji Hirji & Co. were, until the 29th of September 1913, their usual consignees and agents for sale in Bombay.

(2.) The plaintiffs, as the correspondence shows, frequently called upon Damji Hirji & Co. to remit money to them in large sums the security being the plaintiffs cotton in their hands.

(3.) Damji Hirji & Co. used to raise money by pledge of this cotton to the 3rd defendants firm.