SOBHAGMAL GIANMAL Vs. MUKUNDCHAND BALIA

JUDGEMENT

(1.) The question in this appeal is whether the contract between the appellant and the respondent sought to be enforced in the suit was a wagering contract, and therefore, under the provisions of Section SO of the Indian Contract Act, void and incapable of being enforced.

(2.) The respondent (the plaintiff in the suit) carries on business in Bombay as a merchant and agent on commission.

(3.) The appellant (the defendant in the suit) is a merchant and at all material times resided in the Native State of Bhopal.