NAGARATHINAM Vs. RAJAGOPAL

JUDGEMENT

(1.) The appellants who are the defendants in the suit filed this second appeal against the decree and judgment dated 29.07.1999 made in A.S.No.16 of 1998 on the file of Additional District Court, Nagapattinam confirming the judgment and decree dated 19.12.1996 made in O.S.No.98 of 1994 on the file of Subordinate Court, Mayiladuthurai.

(2.) For the sake of convenience, the plaintiff in the suit is referred to as respondent herein and defendants in the suit are referred to as appellants herein.

(3.) The respondent/plaintiff filed the suit (a) for possession in respect of 5 items of "A" Schedule properties (b) for the amount of Rs.4,000/- as past profit (c) for alternative relief of preliminary decree for partition and separate possession of the plaintiff's 1/3rd share in 5 items in "A" schedule and 6 items in "B" Schedule properties (d) To direct the defendants 1 and 2 or all the defendants to render accounts for the income of the suit properties for the past three years prior to the suit (e) for final decree (f) for cost (g) other reliefs.