BHAGOJI GANU RAUT Vs. BABU BALU KADAM

JUDGEMENT

(1.) The plaintiffs in this case claimed to be the Vatandar barbers of Velaneshwar and five other adjoining villages and as such claimed the exclusive right to officiate as barbers on ceremonial occasions in those villages. They sued the defendant for an injunction and damages in consequence of his having rendered services as a barber on some ceremonial occasion to certain Bhandaris on the 11th March 1915.

(2.) The defendant denied the exclusive right of the plaintiffs to officiate on all ceremonial occasions and claimed to be a Vatandar barber himself in the said villages.

(3.) The trial Court found all the issues, except one relating to injunction, in favour of the plaintiffs and passed a decree in their favour for damages.