ABRAHAM E J ABRAHAM Vs. SARUPCHAND HAKAMCHAND

JUDGEMENT

(1.) The plaintiff is a Jewish merchant dealing in various commodities.

(2.) The defendants are a firm of Marwari Shroffs dealing in silver in Bombay.

(3.) On the 13th of July 1914, the plaintiff in the name of his kachha adatia or agent Hiralal Ramgopal and acting by his broker Bholaram, entered into a contract whereby Hiralal Ramgopal agreed to buy and the defendants to sell 50 bars of silver at Rs. 75-5-0 per 100 tolas for the ensuing Shravan vaida.