We agree with the learned judge that the 2nd defendant was a minor at the date of the mortgage. It was therefore invalid and even if he misrepresented his age he cannot be held liable on principles of equity to refund the money. R. Leslie Limited v. Sheill(1), approved in Mahomed Syedol Arifjin v. Yeohooi Gark(2), both of which have been referred to by this court in Raghavayya v. Subbayya(3). The appeal is dismissed with costs, one set.
K. V. S.Appeal dismissed.