K. CHOCKALINGAM Vs. M. SAMBANDAN

JUDGEMENT

(1.) The above appeal is directed against the judgment and decree dated 16.8.1994 in A.S.No.304 of 1983 on the file of this Court reversing the judgment and decree dated 12.1.1981 in O.S.No.39 of 1978 on the file of the Sub -Court, Mayavaram.

(2.) The appellant is the defendant in the suit, filed by the respondent herein/plaintiff, for partition and separate possession and for direction to the appellant/defendant to render the accounts of the past profits, under the following facts and circumstances of the case.

(3.) For the purpose of convenience, parties are referred to as per their rank in the suit.