RAGHUMULL Vs. LUCHMONDAS

JUDGEMENT

(1.) This is an appeal by the defendant Raghumull from a judgment of Greaves, J., delivered on the 31st May 1915.

(2.) The plaintiffs claim against the defendant was for damages for breach of an agreement in writing, dated the 8th June 1911, fur money due for under-brokerage under the said agreement for brokerage and profits alleged to be due by reason of a verha arrangement, by which it was alleged the plaintiffs were to receive remuneration for certain transactions on the terms of the written agreement: and for brokerage in respect of other matters set out in the statement of claim.

(3.) It appears that by an agreement dated 31st May 1911, Messrs. David Sassoon & Co. appointed the defendant Raghumull and Juggoomul (who is since dead), trading in the name of Madhoram Hurdeodass, their brokers for the sale and purchase of sugar during the subsistence of that agreement, that is for a period of five years from the date thereof, or for such other period as might be mutually agreed upon unless sooner determined under the provisions in that behalf thereinafter contained.