Atkinson, J - (1.) This is an appeal from decrees of the High Court of Judicature at Lahore dated January 5, 1925, which reversed the decree of the Senior Subordinate Judge of Delhi dated January 14, 1924, and dismissed the suit of the plaintiff with costs.
(2.) The suit out of which this appeal, has arisen was one claiming damages for the non- delivery by the respondents of certain goods which the latter had agreed to sell and the appellants had agreed to purchase.
(3.) The principal question for decision in the appeal is whether under the circumstances proved in the case the plaintiffs are entitled to recover damages from the respondents for the alleged breach of their contract for the sale and delivery of the aforesaid goods.;