1. The Judge's finding is that the purchase by plaintiff from first defendant was a speculative transaction though not champertous. It has been held by the Bombay High Court in Gopal Ramchandra v. Gangaram Anandishet I.L.R. 14 Bom. 72 that a similar transaction was not bad on the ground of being against public policy. Following that decision, we set aside the decree of the Court below and remand the appeal for disposal according to law.
2. The costs in this Court will abide and follow the event.