GANDAVANI LAKSHAMA NAIDU Vs. MADDINI KANNAYYA NAIDU

JUDGEMENT

(1.) THIS civil miscellaneous second appeal arises out of an application filed by the appellant under Section 19, Madras Agriculturists Relief Act to scale. down the decree debt. The appellant is defendant 3 in the suit. He along with other executed a usufructuary mortgage deed in favour of the respondent for a sum of Rs. 400. On 15-5-1941 he sold the property, the subject matter of the usufructuary mortgage, in favour of Yengamma lor a consideration of Rs. 600. A petition for amendment of the decree was filed on the basis of Section 9A, Madras Agriculturists' Relief Act. The relevant sub-section, via., Section 9-A(7) reads as follows:

(2.) THE appeal fails and is dismissed with costs. No leave.