PREMSUK DAS ASSARAM Vs. UDAIRAM GUNGABUX

JUDGEMENT

(1.) This is an appeal by the defendant against the judgment of Fletcher, J., whereby he directed that judgment should be entered for the plaintiffs for Rs. 4,503 with interest and costs, and that the plaintiffs were to be at liberty to prove their claim in respect of the balance of the claim in suit in the ordinary way.

(2.) This judgment was given upon a motion made by the plaintiff firm under Order XII, Rule 6.

(3.) The suit was for Rs. 6,813-1-0, and, if necessary, for an account of the dealings and transactions between the parties and for an order on the defendant firm to pay to the plaintiff firm what on the inking of such accounts might be found due by the defendant firm to the plaintiff firm.