S.C.Ghose, J. - (1.) This suit has been filed by the plaintiff who is a Solicitor of this Court for the recovery of a sum of Rs. 2,000/- as his remuneration under a contract dated November 20, 1963, whereby the defendant No. 1 authorised the plaintiff to do certain acts, namely; (a) To negotiate the sale of the premises No. 43. Ripon Street belonging to the defendant No. 1 at Rs. 1,10,000/- free from all encumbrances with a stipulation that vacant possession of only one flat in the first floor in the occupation of the defendant No, 1 was to be given to the purchaser. (b) To negotiate cancellation of an existing agreement for sale of the said property. (c) To act for the defendant No. 1 In regard to the transaction of sale.
(2.) The agreement between the parties is contained in a letter dated 20th November, 1963, written to the plaintiff by the defendant No. 1 and accepted by the plaintiff.
(3.) The plaintiff duly negotiated for the sale of the said premises with one Sudhangsu Prakash Ganguli of 1/1, Grierson Road, Howrah, and through the efforts of the plaintiff a binding agreement for sale of the said premises between the defendant No. 1 as the vendor and Sudhangsu Prakash Ganguli as the purchaser was entered into and a formal contract for such sale was executed by tile parties. The said contract for sale is dated 18th January, 1964.;