Report No. 13
30. Section 6.-
A suggestion has been made by the Director of Legal Studies, Madras, that it should be provided that the knowledge of the offeror's intention to revoke, from whatever source it reaches, is good notice of revocation. This question was posed and answered by Anson thus:
"Suppose a merchant to receive an offer of a consignment of goods from a distant correspondent, with liberty to reserve his answer for some days. Mean time an unauthorised person tells him that the offeror has sold or promised the goods to another. What is he to do? His informant may be right, and then, if he accepts, his acceptance would be worthless. Or his informant may be a gossip or mischief-maker, and if on such authority he refrains from accepting he may lose a good bargain.1"
1. Anson Principles of the English Law of Contract, 19th Edn,. p. 48.
We are not prepared to accept the suggestion as we feel that this innovation in Indian Law may lead not only to inconvenience but may also open the door to perjury.
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