SIVAKUMAR Vs. RAMANATHAN

JUDGEMENT

(1.) The suit has been filled by the plaintiff for rendition of accounts against the defendants.

(2.) The brief facts of the case is as follows: Plaintiffs father and defendants' father were brothers. The properties were being managed by the defendant's lather. Subsequently, even after the plaintiffs father died, the defendants' father was managing the properties. The father of the defendants died in December, 1986. Thereafter, the suit has been filed in the year 1988 for rendition of accounts from 1983 to 1988. The lower Appellate Court decreed the suit, as prayed for. Thereafter, the Appellate Court modified the decree and judgment and restricted the period only to three years from the date of filing of the suit. But, still, the lower Appellate Court said since the father of the defendants died in December, 1986, the accounts shall be rendered in 1987. Against this, the second appeal has been filed.

(3.) The substantial questions of law are as follows:-