K.A. NACHIMUTHU Vs. A. VEERA RAVI

JUDGEMENT

(1.) This Civil Revision Petition is filed to set aside the order dated 02.12.2015 made in I.A.No.984 of 2015 in O.S.No.527 of 2015 on the file of the Principal Sub Court, Karur.

(2.) The petitioner is first defendant in O.S.No.527 of 2015 on the file of the Principal Sub Court, Karur. The first respondent, plaintiff filed the above suit for partition of the suit schedule properties and separate possession and for a direction to the second respondent to render accounts of the suit properties and business from the date of the suit till delivery of the possession.

(3.) According to the first respondent, all the properties and business are joint family properties. Along with the plaint, first respondent filed I.A.No.984 of 2015 for an appointment of Advocate Commissioner to take inventory of the business conducted in joint family properties and take note of the accounts. According to the first respondent, the petitioner and the respondents 2 and 3 are collecting rental income as well as income from the business. But, they are not furnishing the accounts and giving share to the first respondent.