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2 paragraphs · 69 words
Crowe, J.—It seems quite clear to UB that the mere fact, that the plaintiff got the Hotgi station master to Bead a service telegram to Bagalkot to re-book the goods from Bagalkot to Hotgi, cannot possibly constitute a valid contract which would bind the Company, and the decision of the lower Appellate Court is perfectly correct.
2.
We must, therefore, confirm the decree and reject the appeal with costs.