Calcutta High Court
Mahomed Bhoy Puddumsee vs Chutterput Singh And Anr. on 3 August, 1893
Equivalent citations: (1893)ILR 20CAL854
JUDGMENT Pigot, J.
1. We think that in this case it is not necessary to call on Mr. Acworth. The principle to be applied is sufficiently expounded by Mr. Justice GIBBS in the case of Mitchel v. Lapage 1 Holt's Rep. 253.
2. We think it quite clear that the learned Second Judge of the Small Cause Court is quite right in the view which he takes, and that our answer to the question put by him must be in the affirmative that there is a contract between the parties, for breach of which the plaintiff can sue for damages.