High CourtsSingle Bench(1901) 01 CAL CK 0013

Barlow vs Chunni Lall Neoghi and Another

Calcutta High Court · Decided on 3 January 1901 · Citation: (1901) ILR (Cal) 209

HON’BLE JUDGES
Stanley, J

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Judgment

1 paragraphs · 62 words

Stanley, J.—Account sales were furnished to one partner and no objection was ever made to them. As has been pointed out by Counsel account sales are prima facie evidence of the amount realised in the foreign market by the sale of the goods. If it were not so, it would be impossible to carry on mercantile transactions with merchants in distant parts.