Abhai Charan Chakrawati vs Kesho Das and Others

In our opinion, the decision of the learned Subordinate Judge was quite correct. It is perfectly clear that there never was a final account between the parties.

The principal is always entitled to have a final account taken between himself and his agent at the determination of the agency. If, from time to time, accounts have been taken and settled between the parties, the agent when rendering his final account will be entitled to rely upon those casual accounts and to urge that they ought to be accepted as being prima facie correct. But, in the present case, it is perfectly clear that there never has been a final account between the parties. The decree of the learned Subordinate Judge was accordingly quite correct and we dismiss the appeal with costs, including in this Court fees on the higher scale.