WILFRED R PADGETT Vs. JAMSHETJI HORMUSJI CHOTHIA

JUDGEMENT

(1.) Between the 2nd April 1913 and the 14th August 1913 the defendant signed five promissory notes for various amounts payable on demand with interest at 6 per cent, in favour of Messrs. Bume and Reif. Deducting various payments made from time to time there remained due for principal and interest, when the suit was filed, Rs. 15,017-8-11.

(2.) When war broke out between Great Britain and Austria the firm of Bume and Reif became a hostile firm.

(3.) On the 9th February 1915, a license was granted to the firm of Bume and Reif on the application of W.R.Padgett, Assistant Manager of the firm, under the Hostile Foreigners Trading Order to carry on business under certain conditions. The license was to remain in force until the 14th August 1915.