TEJPAL JAMUNADAS Vs. BNATHMULL AND CO

JUDGEMENT

(1.) These are two appeals by the appellants from two orders made by Chaudhuri J., on the 13th March, 1919, in respect of two applications which were heard together.

(2.) The facts material to the matters before the Court are as follows:

(3.) A dispute arose between the parties with reference to a contract relating to the purchase of Hessian cloth.