J W CREWDSON Vs. GANESH DAS HARI BUX

JUDGEMENT

(1.) This is an appeal by the defendants from a judgment of Mr. Justice Chaudhuri in a suit for recovery of money representing the depreciation in the value of goods supplied by them to the plaintiffs in a damaged condition. The plaintiffs carry on business as a firm importing printed series and selling them to dealers. The defendants are a firm in London carrying on business as exporters of printed series. There have been transactions between the firms since 1910, and, according to the plaintiffs, one of the terms and conditions of business was as follows: Should out and otherwise faulty pieces be found in the cases received, the plaintiff firm should examine one or more of the said cases as the plaintiff firm should think proper in order to arrive at an average of the proportion of faulty pieces in the said cases and on the basis of the said average, claim the usual allowance of 33 1/3 per cent.

(2.) The plaintiffs further assert that on the basis of the survey of a sample case made on the 17th March 1914 by Kerr Tarruck & Co., with the concurrence of both parties. The proportion of faulty pieces was determined as 40 per cent. The plaintiffs accordingly claimed Rs. 31,047-8 0 as from the defendants as due on faulty pieces invoiced in 1912, 1913 and 1914 as perfect goods. The plaintiffs further claimed a sum of Rs. 4,098-4 as customary interest on this amount from the 17th March 1914 to the 29th May 1916. The defendants repudiated the claim as largely exaggerated and denied liability for interest. Mr. Justice Chaudhuri has found in favour of the plaintiffs that the proposition of damaged goods should, on the basis of the survey by Kerr Tarruck & Co., be taken at 40 per cent. but he has come to the conclusion that as the suits were of various lengths the depreciation should be allowed at the rate of, not one- third, but three-fourths of one-third, that is, one-fourth Mr. Justice Chaudhuri has in substance held that the proportion of faulty goods should be taken to be two-fifths and the depreciation in value thereof should be taken at one-fourth. On this basis, he has allowed the plaintiffs a decree for Rs. 23.235-10 0 less Rs. 980-3-0 (covered by previous awards), that is to say, a net amount of Rs. 22,305-7 0. The claim for interest antecedent to the suit was abandoned in the Court below but interest has been allowed on the sum decreed from the date of commencement of the suit. The plaintiffs have also been awarded costs. Both parties were dissatisfied with this decree. The defendants have appealed and have contender, first, that the plaintiffs have not proved that 40 per cent. of the goods were damaged, secondly, that as, according to the learned Judge, the plaintiffs had failed to prove that the value of the damaged goods was depreciated by one third, he should not have arbitrarily assessed the depreciation at one-fourth; and, thirdly, that no interest should have been allowed before date of decree. The plaintiffs have preferred cross-objections and have contended that the depreciation in value of the damaged goods should have been assessed at one third and that the evidence does not justify a reduction to one-fourths whish is not the case of either of the parties. We are of opinion that the appeal must succeed in pat and the cross-objections must also b allowed.

(3.) In the appeal we have to consider two elements, each essential for calculation of to sum recoverable by the plaintiffs from the defendants on account of the damages condition of the goods supplied. In evidence conclusively proves that an appreciable proportion of the goods invoiced a perfect were in fact damaged; indeed, the occasion of the Court below has not been seriously contested here. Consequently, we have to determine in the proportion of the damaged goods and the depreciation in value on account of their damaged condition Theoretically, the ideal method would be, if the goods were still unsold and available for inspection, to examine each piece and to determine its depreciation in value. But even if the goods were available. Such a procedure would be manifestly impracticable from the point of view of trans-action of mercantile business. The plaintiff stated in his deposition that when allowance for damaged goods is fixed each case is not examined, because if that were attempted, it would not only be very difficult to find room for the pieces taken out but also to fold them again; they could not plainly be sold as fresh goods, because the finish would inevitably get spoiled. It is obvious that, in these circumstances, resource must be had to some method of averages. The question is, did the parties in the present case agree upon such a method. The correspondence between the parties, which is summarised in the judgment of Mr. Justice Chaudhuri, shows that the parties did not reach an agreement on this matter before 1914. In February 1914, Mr. Blair came to Calcutta as the representative of the defendant firm. He opened one case of goods on the 19th February 1914 and examined two parcels. The parties were not, however, agreed as to the inference to be drawn from this partial examination of a single case. Mr. Blair then arranged for the examination of another case by Kerr Tarruok & Co. An officer of Kerr Tarruck and Co. actually inspected a case take at random on the 14th March. The result of the inspection was that one hundred and sixty pieces out of four hundred I were found damaged; the length of the cuts varied from half an inch to six 3 inches, and while some of the cuts were in the borders, others were in the middle of the pieces. The report of this inspection, dated the 17th Marsh 1914, further shows that 20 pieces had defective solcurs, that is, were badly stained. The forwarding letter of Kerr Tarrusk & Co. states that although, according to Mr. Blair, some of the pieces had stains 6 to 8 inches square, the stains actually found measured 3 to 5 feet in length. This report and the forwarding letter were sent to Manchester for information of the defendant firm. We are of opinion that the parties intended that the proportion of the damaged goods should be determined on the result of this inspection. The parties had carried on an inconclusive correspondence on the subject for many months; the representative of the defendants came to Calcutta for the purpose, amongst others, of settling the matter. Hi himself made a partial inspection of one case and then requested a well known firm in the trade to make an inspection of another full case. If Mr. Blair had intended that the result of this inspection should not be accepted as the basis for calculation, he might easily have arranged for inspection of some more cases. The result of the inspection was communicated to the defendants; they did not suggest that the case opened could not be deemed a fair sample and they did not ask for examination of other cases. The present suit was instituted on the 6th June 1916, and the defendants made no attempt to examine Mr. Blair on commission till the 1st July 1918. The application was adjourned and Mr. Blair died on the 10th August 1918. It is worthy of note that the application was not proceeded with, though it included the names of other members of the defendant firm as possible witnesses. In these circumstances, we hold that Mr. Justice Chaudhuri has correctly found that the proportion of damaged goods must be taken at 40 per sent, on the basis of the survey made by Kerr Tarruck & Co. with the concurrence of both parties.