C K S KRISHNAMURTHI Vs. CHIDAMBARAM CHETTIAR

JUDGEMENT

(1.) The appellants are the plaintiffs in the suit. They are the sons of the 10 defendant. They seek to set aside the decree of this Court in Appeal No. 250 of 1937 in so far as it affects the interest claimed by them in the properties mentioned in the plaint. Appeal No. 250 of 1937 arose out of O.S. No. 1 of 1936, which was filed by the plaintiffs father in the Court of the Subordinate Judge cf Madura to recover possession of the land in suit. The Subordinate Judge held that he had failed to prove title to the land. On the other hand he found that the respondent in that appeal had established a title and he had also shown that he had been in adverse possession for more than the statutory period before the 10 defendant purported to purchase the property. On appeal this Court considered that it was not necessary to go into the question of the 10 defendant's title because it was obvious that the respondent had already acquired a title by adverse possession.

(2.) The plaintiffs in the present suit alleged that their father was grossly negligent in the conduct of O.S. No. 1 of 1936 and that the present case falls within the principle discussed in Egappa V/s. Ramanathan where this Court accepted as stare decisis the earlier decisions of this Court and other High Courts, to the effect that in India a minor can sue to set aside a decree passed against him in a suit not only on the ground of fraud or collusion, but also on the ground of gross negligence on the part of his guardian in the suit.

(3.) The learned Subordinate Judge did not consider it necessary to inquire whether there had been gross negligence on the part of the plaintiffs father in the conduct of O.S. No. 1 of 1936. He held that in that suit the father had sued as the manager of the joint family and that the junior members of that family were bound by the decree. With this decision we are in entire agreement.