SEETHA LAKSHMI AMMAL Vs. SRINIVASA IYENGER

JUDGEMENT

(1.) THE decree will be modified and it will be declared that the debt is to be paid out of the income derived from the trust property. If not so recovered, the plaintiff can recover it personally from the second defendant, as it appears that he was in management from May to December 1903, i.e., during the time that the firewood was supplied. THEre will be no order as to costs.