SHRINIVASDAS LAKSHMINARAYAN Vs. RAMCHANDRA RAMRATTANDAS

JUDGEMENT

(1.) This is an appeal from a judgment of Mr; Justice Beam an dismissing the plaintiff s suit,

(2.) The plaintiff sues for damages occasioned by his up-countery constituent failing to perform contracts for the purchase oi sovereigns entered into for him by the plaintiff for the Vaishakh and Jetha Vaidas of 1918.

(3.) The damages claimed were assesssd as of the 1st of July 1918 and no objection is taken to this date.