KUMARA THEVAN Vs. KARUTHAYEE THEVAN

JUDGEMENT

(1.) The parties entered into a contract by which the defendants undertook to get the guardians of the two minors to execute a deed of sale to the plaintiff and to exchange certain lands belonging to another minor for some of the plaintiff's lands.

(2.) If the sale and the exchange were not carried out, the defendants were to pay to the complainant Rs. 50 in all for damages.

(3.) This agreement is not binding on the minors. But we do not see how that will render the provision as to payment of damages invalid.