AIR 1966 CALCUTTA 237

Calcutta High Court

Hon'ble Judge(s): Binayak Nath Banerjee , J

(A) Import Trade Control Public Notice No. 1-ITC (PN)/64, D/-03-01-1961 - Pet animal - Petition taking on lease unknown English Brood mare on consideration that she would produce two foals in India - Held the mare could not be considered as pet animal. It is possible that a man may develop a sort of fond sentiment for his prized horse and treat the animal as his pet. There are horses which may put up with human fondness and may even reciprocate as much as is possible for an animal to do so. But this does not mean that all horses are pet animals to all men in the world. A hackney carriage; owner who keeps horses for drawing his carriages, a milkman who maintains cows to supply him with milk in which he trades a circus owner who keeps animals for his shows and performances may take good care of his animals but they do not by that become his pet animals. His interest remains measured by the economic usefulness of the animals. When they no longer serve his purposes, he may part with them. When the petitioner entered into a deal for the mare 'Jury Maid' he had not even seen the animal, but merely entered into a transaction for taking on lease an unknown English @page-Cal238 Brood mare on consideration that she should produce two foals in India, which the petitioner would take as his own properly, and thereafter return the mare to the....