VIRAPPA CHETTIAR Vs. PERIAKARUPPAN CHETTIAR

JUDGEMENT

(1.) THIS is a consolidated appeal from a decree of the High Court of Judicature at Madras dated October 21, 1940, which modified a decree dated March 26, 1937.

(2.) THE appeal arises out of a suit brought by the appellant representing the joint Hindu family firm AL. VR. ST. , which carried on business as money-lenders, against its agent the respondent, for accounts.

(3.) IN November, 1924, the appellant who was appointed receiver on December 3, 1923, in a partition suit brought by their maternal grandfather on behalf of himself and his minor brother against their elder brother Lakshmanan on account of mismanagement, and had been in that capacity superintending the business at Bhavani, terminated the respondent's agency, and brought on December 20, 1924, the suit which has given rise to this appeal, charging him with misappropriation, and falsifying accounts, and praying for a decree to direct him to render due and proper accounts, to deliver what are known as rokka chittai accounts, and to pay a sum of Rs. 68,955-15-6 with interest and for other relief.