Agarwala, J. - (1.) This is an application in revision under Section 115, Civil P. C. and also Article 227 of the Constitution. It arises in the following circumstances :
(2.) The opposite party, Firm Vishudh Ghee Vyopar Mandal, filed a suit in the Court of the Civil Judge, Agra, for recovery of a sum of Rs. 4,90,423/6/- as the price of ghee supplied to the applicant, the Union of India, for damages for breach of a contract and for refund of the security deposited by it with the Union of India.
(3.) The suit was resisted by the applicant the Union of India, on the ground that the opposite party had supplied adulterated ghee and the adulteration was brought about by fraud practised by the opposite party on the Union of India and the opposite party was not entitled to the money claimed.;