MADHUSUDAN KOER Vs. BADRIDAS

JUDGEMENT

(1.) This appeal arises out of a suit for damages for breach of a contrast.

(2.) The plaintiff who is a dealer in flour and other goods at Rungpur used to get his goods from the defendant s firm at Allahabad.

(3.) The questions which arise in this case are first whether there was a complete contract between the parties; and secondly, if so what is the principle on which the plaintiff should be entitled to damages.