ATHMARAM RAO Vs. SHANTHAN PHAWAR

JUDGEMENT

(1.) The appellants are Defendants 1 and 4 before the lower Court. The respondents 1 and 2 are the plaintiffs. The 2nd defendant before the Lower Court was reported dead and the 3rd defendant is the 3rd respondent herein.

(2.) The respondents 1 and 2 as plaintiffs filed the suit for partition and separate possession of Plaintiffs' half share in the suit property and sought for rendition of accounts apart from past mesne profits. The suit was decreed partitioning of plaintiffs' half share in the suit property with a direction to the defendants to render true accounts. Challenging the same, the defendants 1 and 4 have filed the appeal.

(3.) The parties are described as per the nomenclature assigned to them in the suit before the Lower Court.