RAJOLI FAKRUDDIN Vs. MARYAM BEE

JUDGEMENT

(1.) The appeal is directed against the judgment and decree dated 17-4-1995 in O.S. No.5 of 1993 passed by the learned Subordinate Judge, Gadwal.

(2.) First defendant is the appellant and the second defendant is the second respondent and the plaintiff is the first respondent herein. The parties will be referred to as they were arrayed before the Court below for the sake of convenience.

(3.) Plaintiff filed the suit for rendition of accounts, declaring that the plaint schedule properties are acquired out of the profits of Khaji Traders and assets of Sri Khaji Abdul Khader Saheb, for partition and separate possession by metes and bounds of the Plaint "A", "B" "C" and "D" schedule properties between the plaintiff and 2nd defendant in equal shares and for mesne profits and correction of pahanies.