- (1.) Heard learned counsel for the appellant.
(2.) Two contentions have been raised by the learned counsel for the appellants to assail the impugned judgment. The first one being that the price of Rs. 4300/- per 100 metric tonne was rightly charged as Hanumangarh fell under the administrative subordination of Jaipur, and the plaintiff could not claim to be liable to pay the price on, the basis of the price payable at Chandigarh, merely on the basis of geographical nearness.
(3.) The other contention raised is that the plaintiff had purchased the wheat with eyes open, and was under no pressure to purchase it at a higher price, consequently, he could not maintain the present suit after three years.;