SIVA SUBRAMANIA PILLAI Vs. RAKKUMUTHU MOOPPAN

JUDGEMENT

(1.) The facts are these. Plaintiff brought a suit on a mortgage executed to him by defendant No.1 for himself and as guardian of defendant No.2 the suit was compromised and a decree was passed which provided,

(2.) A. that the amount due to plaintiff was Rs. 200 out of which he was to give Rs.30;

(3.) B. that Rs.170 was to be paid by defendant by a certain date;