Ramchurn Mullick v. Luchmeechund Radakissen and Gobind Doss (United Kingdom)

H A M C H L W YCLLICR 2'. LUCALEBCHCND RADAKIYSEh' E18541 IS 100BE. I1

%IC

I X MOOBE, M RAYCBURX XCKLICX U. LUCB&SEECAUND R4DAKIESES [1861]

IT. has s

MUtIWW

the yuir

foreign

qurbtion of k w b n d fact; but if the Judge

.

on the qn+xt iw cf Cne c a u e f o r detsmina the Bill The c a w

o (2 €I. Bla. sfia), snd Pry 7 . Chepimn (7 $aunt. 397), slim chat

e$ would be I& ti B jury The question of due presentment of B

le eo many davr after sight, for acceptance. i s cer

to dirnrf B jury that

* e were &t the trial. and I f ne %ere in error it must be beeauee rre here C r a m n

arong concluaion on the emdenee es t o the naked q?irstion of fact. Of m u m e I t I =

not to be expeced rhsi the enme e ~ n ~ l u ~ i o i t will he d i n a n from the 68mo facti tg d l

minds. If we [64] 8111 any ground f o r thinking tha t we rI.on1d alter our op.nion

\laekmzie and Ferpsaon. lmth eoiineoted wirh tbe Ciiiia trsde, speak l a the praotioe

818

RAMCHURN biuLLicii v. LUCHMEECEUND RADAKISSES [I8541

of sending Hills forward there withoot dala7

K IOORE, I?

Then the holder's interest is to put tho

piae of sotiafnetion for a preoedent debt by a ni!l taken far 10 m d not duly pe

.lented uould be deniurrehlr, if ihie objection N P ~ E wl! founded. T h e 1s B forin of

euch n pies 111 Robson V. Glizn. (10 Q.E Rep. VW), w h d i c ~ s e came en on deiiiwier.

'-The hardship was insisied on as rehpeclr the Pleiitifi; but it is pimed that

hluityloll Sed put his name on she Biil, and. therefore. i s B new drawer to the

219

IX MOOBE, 69 RIMCHDRN hlULLICK C. LUCHMEECRUND RhDAKlSEN [I8541

had any hardship existed, we nhould nuc be jusaified iii deciding

our oprnior ns to the la-. O n thia ground aim we tliink the deoision

IO nheh of this judgment as discharged &ire Appellant's rule, the

was brought. h cmsa appeal v a s a130 brought tg rhe Reipandanm

judgment, 80 far 8 5 it eoncarned the disotargc of their rule B o 5

dopn f o r hearini. at ihe same time, but the firrt auneal W B ~ the only

d r c m ~ n of the$ hrdships upon it randoring hearing. of the

second ~ p p d unnecemarp.

it mny La coriwwent to diapasc of in the firit indfance. Yo darna&e t o rhe Respon.

dents is oierred by t:mt pica to h a w arisen by the delrp The plea, twrofote, wan

either bad for no;ailegino my damage to the Reapondenta by the delay 111 preient-

ment, or, I f it be taken toocontain a r y allegation to rPa$ effect br impficRtion froor

the itatcnrmt, thar the Bill was not presented within B rewonable niid proper time

111 that behalf, then the plea R B B not proved, or. if the plea ix to be taken tu be mi

n?ow than n trsverle of -he averment of presentment LO rhe

elect n aaie till the Iihtttter end of the inonth of July. The Dill vas pnyoble t o the

Rerpondeitr' order. I t wad no psrt of the errangement that the Bill vas t~ be

forwarded fcrtIw>th to 1Im: Roiis. It i s doubtful ~lmklirr there 18 any

ahligation ac d l up018 the holder to preient R ioreign Rill , payable at

ei. d i e 7 sigh& sithi:i mr fired time vhidi can be defiiie8 hg the term

' reaionaUr." Yo mire& of nliat is a "rcastlnabie time" is to lie found

SI I O O R E , 6 1 BAXCHCRX XCLLICK V. LUCHXEECHUND RADAliIYSEN [I8541

Giii TOBl!i-AppclLnr; R’SILLI.411 STOWEL%-Basparr&nl+ [Fa!+ 17, Isba]