TROJAN AND COMPANY Vs. RM N N NAGAPPA CHETTIAR

JUDGEMENT

(1.) The dispute in this appeal is between a constituent and a firm of stock brokers. Some time before April 1936 the plaintiff, then a young man, came into possession of property worth about 2 lakhs of rupees on a partition between him and his brothers. In the hope of getting rich by obtaining quick dividends by speculating on the stock exchange he through the defendant firm and certain other stock-holders entered into a series of speculative transactions and it seems he did not fare badly in the beginning. But subsequent events tell a different tale.

(2.) In 1937, two iron and steel companies in North India, viz., Indian Iron and Steel Co. Ltd., and the Bengal Iron and Steel co. Ltd., merged into one concern and a new issue of shares was made. The scheme was that for every five shares which a person held in the Indian Iron Co. Ltd. on 22-4-1937 one fully paid-up share would be given to him at a price of Rs. 25. The market price at the time this scheme was announced was about Rs. 55 per share. A wave of speculation followed this announcement and there was a boom in the market. Prices of Indian Iron shares were going up to unreal heights. To stabililize the situation thus created by heavy speculation, three members of the committee of the Calcutta Stock Exchange presented a petition to the committee on 5-4-1937 to close the Calcutta stock exchange for a while. On the same evening plaintiff's stockbroker Annamalai Chettiar who was carrying on business in firm name Trojan and Co., had telephonic conversation with one Ramdev Chokani, a member of the Calcutta Stock Exchange on this subject and from this conversation he gathered that a sharp fall in the prices of Indian Irons was likely.

(3.) On the 6th April the Committee of the Calcutta Stock Exchange Association passed a resolution closing the stock exchange on the 8th and 9th April.