MOTHEY ATCHEYYA GARU Vs. VENNAVALLI SESHAGIRI RAO

JUDGEMENT

(1.) EXHIBIT A clearly shows that the sale was made to the defendants father on behalf of the Committee. He was therefore only an agent of the Committee and would have no right to enforce the provisions himself. Nor would any action lie against him on the document. We must therefore reverse the judgment of the learned Judge and the decree of the District Munsif and dismiss the suit with costs throughout.