Madras High Court
Arunachellam Chetty vs Ramanadhan Chetty (Minor) By His Next ... on 5 December, 1905
Equivalent citations: (1906)ILR 29MAD309
JUDGMENT
1. The appellant asked for an order under Section 258, Civil Procedure Code, certifying that the claim of the attaching-creditor had been adjusted by a compromise. The attaching-creditor is a minor and when the application under Section 258 of the Civil Procedure Code was made no application had been made by his guardian for leave to enter into the compromise relied upon as the adjustment sis required by Section 462 of the Civil Procedure Code. In this state of things we think the Court below was right in declining to make an order under Section 258 of the Civil Procedure Code. This appeal is dismissed with cost.