MULCHAND NEMI CHAND Vs. BASDEO RAM SARUP

JUDGEMENT

(1.) This is an appeal from the judgment of the Additional Sessions Judge of Agra who on the 25 of April 1922 gave the plaintiffs a decree for Rs. 12,800 damages on account of the destruction by fire of the major portion of a house owned by them on the ground that such fire originated through the negligence of the defendants.

(2.) The defendants are bankers at Ajmere. They also carry on the business of cotton commission agents at Agra and elsewhere and are a firm of high financial repute.

(3.) On the 25 of March 1920 they had occasion to require premises at Agra to store some 388 bales of cotton of which 363 were the property of a firm Sukar Nand Shyam Lal. They hired on monthly rent a big room on the ground floor of the plaintiff's house at Belanganj, Agra. There they deposited the cotton. This cotton, was of the 1919 season and remained in that room throughout the hot weather of April, May a June, 1920.