KOCHUKUTTI Vs. SANKU

JUDGEMENT

(1.) The 6th plaintiff is the appellant and the matter arises in execution. The suit having been dismissed with costs by the Court below, the defendants took out execution for the costs decreed to them, when the plaintiff applied for relief under the Kerala Agriculturists Debt Relief Act, Act XXXI of 1958. The Subordinate Judge held:

(2.) S.2(c)(v) of the Agriculturists Debt Relief Act reads: