RAMENDRA NATH ROY Vs. BRAJENDRA NATH DASS

JUDGEMENT

(1.) I have read the judgment of my learned brother with which 1 agree and I have little to add.

(2.) In my judgment the plaintiff was not a mere broker in the transaction in question.

(3.) The learned Judge who tried the case referred to a usage as being so well known that the Courts might almost take judicial notice of it, and further said it was admitted by both sides; but he did not find exactly what the usage is.