T V KOCHUVAREED Vs. KASIM

JUDGEMENT

(1.) This petition is directed against the order of the District Judge of Trichur in M.P. No. 1848 of 1956 in O.S. No. 125 of 1955. The suit is for damages for the breach of a contract.

(2.) The defendant (2nd respondent) filed a written statement raising various contentions on 17-1-1956. On 28-1-1956 the plaintiff (1st respondent) applied for attachment before judgment of an estate belonging to the defendant (2nd respondent). In that proceeding the petitioner before us executed a security bond and averted the attachment.

(3.) On 12-7-1956 the defendant filed a petition withdrawing all his contentions and agreeing to a decree as prayed for in the plaint. The suit, we are told, has not yet been decreed.