Miller, J
1. It is contended that this is a suit for an account and so not cognisable by a Small Cause Court. On the plaint the suit is not a suit for an account : but it has not been decided on the allegation in the plaint but on admission made by the defendant in the trial.
2. The defendant admitted that he received 45 bags of chillies weighing 189 maunds and sold on the plaintiffs behalf 39 bags containing 177 maunds and alleged that the diminution was due to drying. Even if the suit be taken to ho based on a claim for the price of 12 Maunds not remitted to the plaintiffs, it will not be a suit for an account.
3. The claim was, therefore, cognizable by the Small Cause Court and on the admission of the defendant that less was sold than was delivered for sale, he had to show how he had disposed of the balance and the Subordinate Judge has disbelieved his explanation.
4. I cannot interfere u/s 25 of the Small Cause Courts Act and I dismiss the petition with costs.
Malaya Pillai Nadan v. Venganan Chetty And Others
Malaya Pillai Nadan v. Venganan Chetty And Others
(High Court Of Judicature At Madras)
| 28-11-1913
Advocate List
Bench
- HON'BLE JUSTICE MILLER, J
Eq Citations
- 24 IND. CAS. 764
- AIR 1914 MAD 100 (1)
- LQ/MadHC/1913/248
Head Note
Civil Procedure Code, 1908 — S. 25 — Appeal — Appeal against order of Subordinate Judge in a suit for recovery of amount due on account of sale of goods — Maintainability — Limitation Act, 1963, Ss. 4 and 24
