B JANARDHAN GUPTA DIED Vs. B PADMANABHA GUPTA

JUDGEMENT

(1.) Plaintiff is the appellant in this appeal. During the pendency of the appeal, plaintiff died and his son was brought on record as his legal representative.

(2.) For convenience, the parties will be referred to as they are arrayed in the suit.

(3.) The suit was filed for (a) partition and separate possession of plaintiff's one-half share in the plaint, 'A' and 'B' schedule properties and (b) directing the defendant to render a full and detailed account of the income from the plaint schedule properties.