SOKKAMMAL Vs. ARUNACHALAM PILLAI AND ORS.

JUDGEMENT

(1.) THE plaintiff attained majority in 1939 and, after securing from the Court an assignment of the security bond which was taken from his guardian appointed by the Court, he has brought a suit for accounts and for the recovery of sums found to have been misapplied or misappropriated.

(2.) MR . A. Swaminatha Aiyar rightly points out that as accounts have already been furnished to the District Court by his guardian and examined by auditors he cannot now sue for accounts but can sue only on the accounts already furnished for the recovery of what is payable after surcharging and falsifying. He valued his plaint at the notional figure of Rs. 200 and paid court -fee accordingly. In several paragraphs of his plaint he gave details of amounts misapplied and misappropriated, and these sums amount approximately to Rs. 5,800.