DESAI NAMBERUMAL CHETTIAR Vs. NARAINSAWMI CHETTIAR

JUDGEMENT

(1.) THERE was a joint decree for costs against the plaintiff and the defendant s father and the plaintiff has satisfied the decree. Prima facie there is a liability on the part of the defendant s father Siva Panda v. Jugusti Panda 25 M. 590 and such liability is enforceable against the defendant and his son. THERE is no evidence that the plaintiff has any trust funds in hand from which he can recoup himself. The decree will be set aside and there will be judgment for the plaintiff with casts throughout.