AIR 1935 MADRAS 1068

Madras High Court

Hon'ble Judge(s): Madhavan Nair , J

*Minor - Suit on behalf of minor by guardian - Compromise entered into by guardian before arbitrators and approved by arbitrators - Award thereon is not bad merely because compromise has not received sanction of Court when it is approved by arbitrators. A compromise entered Into on behalf of a minor by his guardian before the arbitrators to whom a suit had been referred and an award passed thereon is not bad merely because the compromise at the time it was approved by the arbitrators had not received the sanction of the Court :(Para 1069C2)