LACHMAN DAS KHANDELWAL Vs. RAGHUMULL

JUDGEMENT

(1.) BY an agreement, dated the 31st May 1911, David Sassoon and Co., Limited, appointed Raghumull and Juggomull of the firm of Madhoram Hurdeodas, to be their brokers for the Sale and purchase of sugar for a period of five years from the date of the agreement, or for such further period as should mutually be agreed, unless the agreement should be sooner determined under provisions therein contained.

(2.) THE agreement contained a clause for the appointment of under-brokers in the following terms:

(3.) ON the 8th June 1911, the brokers so constituted entered into an agreement with the appellants constituting them under-brokers, This agreement recited the original contract, and effected the appointment by Clause 1 in these words: The brokers shall appoint and do hereby appoint the under brokers and the under-brokers do hereby agree to become and act as under brokers for the said brokers to the sale and purchase of sugar in respect of all contracts to be entered into by them for or on behalf of the said David Sassoon & Co., Limited, under the aforesaid agreement and during the subsistence of the said agreement or for such further period as the said brokers and the said company may further extend.