H MADHAVA RAJA NAYAK Vs. K SRIDHARA NAYAK

JUDGEMENT

(1.) THIS appeal is filed by the plaintiffs being aggrieved by the dismissal of O. S. No. 3/1999 by Judgment and Decree dated 28. 8. 2006 by the 1 Additional Civil Judge (Senior Division) at mangalore.

(2.) FOR the sake of convenience the parties shall be referred to in terms of their status before the trial Court.

(3.) THE plaintiff had filed the suit for partition and separate possession with a direction to defendant to render accounts of income of the suit schedule properties and other incidental reliefs as well as for mesne profits.