VEDAGIRI Vs. VIJAYALAKSHMI

JUDGEMENT

(1.) The present Appeal Suit has been instituted against the judgment and decree dtd. 8/12/2016 passed by the learned Principal District Judge, Kanchipuram District in OS No.220 of 2010.

(2.) The appellant is the defendant and the respondents are the plaintiffs in the suit.

(3.) The respondents/plaintiffs instituted suit for partition. For passing preliminary decree for partition of the plaintiffs' 2/8th share and for a direction against the appellant to render accounts in respect of rental income from the date of the suit till the date of separate possession and to pay the plaintiffs' 2/8th share in the rental income.