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Judgment
2 paragraphs · 97 words
Pigot, J.—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.