Authored By: Dev Sanskriti
BPSMV
Case Name: Bhagwandas Goverdhandas Kedia v. Girdharilal Parshottamdas & Co. Citation: AIR 1966 SC 543
Court: Supreme Court of India
Bench: J.C. Shah, K.N. Wanchoo, and S.M. Sikri, JJ.
Date of Judgment: 1966
Parties involved:
Appellant- Bhagwandas Goverdhan Kedia (Kedia Ginning Factory Oil Mills, Khamgaon)
Respondent – M/S. Gridharilal Parshottamdas and company (Ahmedabad)
Background :
- The case was at a time when postal communication was the common method communication in contact.
- It was new for the interpretation of Section 4 of India Contact Act,1872 , for the Court with the sie of telephone and other instantaneous method; In which a big question arose regarding the jurisdiction.
- The plaintiff filed a suit in Ahmedabad for breach of contract after defendant accepted the offer via telephone.
- Whereas, defendant contended that the contract was complete in Khamgaon, Maharashtra and challenged the jurisdiction of the Ahmedabad Court.
Facts of the case:
- M/s Girdharilal Parshottamdas (plaintiff), also a respondent, in Ahmedabad, made an offer to buy cotton seed cake from the Kedia Ginning Factory Oil Mills (Khamgaon).
- Girdharilal was in Ahmedabad, whereas the owner to whom he made the contract was in Khamgaon, Maharashtra.
- On 22 July 1959, the parties had a long-distance communication through telephone, in which the respondent made an offer to buy cotton seed cake. • In response, the appellant (defendant) accepted his offer, and payment and delivery were to be made in Khamgaon.
- The plaintiff filed a suit in the City Civil Court, Ahmedabad for breach of contract, but the defendant challenged the jurisdiction of that court. • The trial court held that Ahmedabad had jurisdiction, and the Gujarat High Court dismissed the defendant’s revision. The defendant then appealed to the Supreme Court, arguing that he accepted the offer in Khamgaon, so only Khamgaon had jurisdiction within the territorial limits.
Issues:
- Which court has jurisdiction, whether the place where the offeror heard the acceptance by the offeree or the place from where the acceptance was spoken. • Whether the same rules are applied or considered as the postal rule. • Whether Section 4 of the Indian Contract Act, 1872, applies to instantaneous methods of communication like telephone.
Arguments of the parties:
- Plaintiff’s arguments:
- a) He contended that the offer was made by the defendant.
- b) Acceptance is complete only when the words are received by the proposer at Ahmedabad. So, the Ahmedabad court has jurisdiction.
- c) Since telephone is an instantaneous method, the acceptance must be actually received by the offeror, unlike postal communication.
- Defendant’s arguments:
- a) The defendant contended that the plaintiff was the one who gave the offer to him to buy cotton seed cake.
- b) The contract was complete the moment he spoke the acceptance on the phone at Khamgaon, so only Khamgaon had jurisdiction.
- c) Communication is complete the moment the acceptor sends the acceptance, like in other cases.
- d) Requiring the offeror to hear the acceptance limits the freedom to contract unnecessarily.
Judgement:
- First, the trial court held that Ahmedabad had jurisdiction, but it was challenged by the defendant on the ground that the communication was made by telephone to the plaintiff.
- The Supreme Court of India held that Ahmedabad had jurisdiction. It referred to Section 4, which deals with communication and completion of offer and acceptance, but clarified that it mainly applies to the postal rule. • The Court observed that since telephone is an instantaneous method of communication, the postal rule cannot apply. In postal communication, acceptance is complete when it is posted by the acceptor. However, in instantaneous communication, acceptance is complete when it is put into transmission and is heard by the proposer, beyond the control of the acceptor, who cannot revoke it thereafter.
- Therefore, it is not only about the acceptor speaking the acceptance, but also about the proposer hearing it. Since the acceptance was heard at Ahmedabad, the Supreme Court held that Ahmedabad had jurisdiction to deal with the case.
Key Implications:
- Proper communication is essential; mere consent by the acceptor does not complete communication until the offeror hears the acceptance. • The court of the place where the acceptance is heard has jurisdiction. • The case shows how different circumstances and developments influence the interpretation of statutory provisions.
- Precedents from other countries were considered: in Entores Ltd. (England), the contract is made at the place where acceptance is heard, determining jurisdiction.
- In the USA, there are conflicting views, with some holding that a contract is made in the district where the acceptance is spoken.
- The interpretation of law varies according to different needs, circumstances, and modes of communication.
Legal reasoning:
This case deals with Sections 3 and 4 of the Indian Contract Act, 1872. Since this law was made at a time when the common mode of communication was by post, its interpretation does not always fit contracts made through instantaneous methods of communication. The issue raised here was which court has jurisdiction — the place where the acceptance was spoken by the acceptor or the place where it was heard by the offeror.
Looking at similar circumstances in other jurisdictions, in England the Entores Ltd. Case held that acceptance is complete when it is received by the offeror, and the contract is made at the place where the acceptance is received. This is because
when offer and acceptance take place over the telephone, the parties are considered to be in the presence of each other.
The principle Is that acceptance must reach the offeror. Mere intent to accept is not enough for the completion of a contract. Acceptance must be expressed and communicated to the offeror. This essential element of acceptance helped the Court to reject the appellant’s argument that the contract was completed in Khamgaon at the moment he spoke his acceptance.
Obiter Dicta:
The Court observed that with the development of technology and new methods of communication, the traditional rules of the Indian Contract Act, 1872, made for postal communication, may not always fit. It noted that while the postal rule applies to letters, in cases like telephone or other instantaneous communication, the contract is complete only when the acceptance is received and heard by the offeror. The Court also mentioned that in future cases involving electronic or digital communication, the principle of acceptance being “heard” or “received” may decide not only contract formation but also jurisdiction. Mere deciding in the mind to accept, without communicating to the offeror, does not create a contract, showing the importance of clear external manifestation of intent.
Significance:
This case is important because it clarified how acceptance works in situations of instantaneous communication, like over the telephone. It highlights that acceptance is only complete when it is actually heard by the offeror, which helps in understanding when a contract comes into existence. Although the judgment relied on foreign cases, it provides guidance for Indian courts in similar situations. The case also shows the limitations of older provisions, like Section 4 of the Indian Contract Act, 1872, when applied to modern communication methods. As per the
Lowe’s Letter Rule, under both the ICA and common law, acceptance is complete once the letter is properly posted. This practical rule exists because it is easy to prove the posting, but almost impossible to disprove someone’s claim that they never received the letter. If the rule were changed so that acceptance is valid only when the proposer actually hears it, the proposer could deny the words and escape liability, giving them a powerful defense and undermining certainty in commercial dealings. Therefore, the principle needs to balance fairness and certainty: acceptance is complete once dispatch is properly made, and noted when the proposer acknowledges receipt.
Criticism:
The case clarified the rule for instantaneous communication, but it does not cover modern methods like email or messaging apps, which can create similar issues of “hearing” or “receiving” acceptance.
Section 4 of the Indian Contract Act, 1872, was originally made for postal communication, so applying it to telephone communication shows the law is somewhat outdated and needs more explicit guidance.
The reliance on foreign cases like Entores Ltd. Is helpful, but it may not fully fit Indian commercial practices or circumstances.
The judgment emphasizes that acceptance must be heard by the offeror, but it leaves open questions about what happens if the message is delayed, lost, or misheard in modern communication.
While the Court rejected the defendant’s argument that the contract was complete in Khamgaon, it does not give clear rules for future cases where technology or distance complicates instant communication.
Additional observation:
- This case highlights difference between mere intention and external manifestation of acceptance, as it should by speaking writing or conduct that clearly so acceptance to purposes.
- The case also shows the relevance of comparative law where they were it is from us UK how it guide the interpretation of Indian contract law. • The principals establish here may apply to future disputes when the development of communication upgrade even today it applies Disputes involving email, messaging ,or other instantaneous digital communication. • It also demonstrates how contract preserve the language which has been considered advocate to cover cases of this new invention.
Conclusion:
The case of Bhagwandas Goverdhandas Kedia v. M/s. Girdharilal Parshottamdas and Company laid down the interpretation of Section 4 and emphasized the essence of acceptance — that it must be heard. Mere deciding in the mind to accept an offer does not create a contract. Since there is no direct provision dealing with acceptance through instantaneous communication, this case clarified which court has jurisdiction when acceptance is made in such a manner.
With the development of technology, similar interpretations are likely to arise in future cases. A contract, unlike a tort, is not unilateral; therefore, communication of offer and acceptance must take place in the presence of parties. In the case of telephone communication, the words of acceptance must be heard by the offeror to complete the contract.
Bibliography :
Footnote citation (Bluebook):
Bhagwandas Goverdhandas Kedia v. Girdharilal Parshottamdas & Co., AIR 1966 SC 543 (India).

