LAXMANBHAI JAGJIVAN SONI Vs. JAMNADAS JAGJIVAN SONI

JUDGEMENT

(1.) This appeal is directed against the judgment ant decree passed by Civil Judge (S.D.) Amreli on 1-4-1976 in a Special Civil Suit No. 47 of 1973 Thus the appellant has invoked the aids of the provisions of Section 96 of the Civil Procedure Code.

(2.) The material facts giving rise to the present appeal may be narrated at the outset so as to appreciate the merits of this appeal.

(3.) The plaintiff instituted the above suit for partition of the suit properties and for getting his 1/2 share in the suit properties and in the alternative to get the possession of the partitioned properties. He also claimed the accounts alongwith the mesne profit.