Bhattacharyya, J. - (1.) This Lettors Patent Appeal by the plaintiff is directed against the judgment and decree of Chittatosh Mukherjee, J., dismissing the plaintiff's appeal.
(2.) The short Point for decision in this appeal is whether defendant No. 1 acting in the ordinary course of business as a mercantile agent, transferred some shares to the plaintiff with the consent of its owner (defendant No. 3) and whether the plaintiff acted in Rood faith and without notice of want of authority on the part of the seller.
(3.) Facts necessary for the purpose of determination of this appeal may briefly be stated.;