REGENT COMPUTRONICS PVT. LTD.

Vidya Bai Appellant

V/S

NARAYANDAS Respondents

Referred Judgements :-

JACOBS V. SEWARD [REFERRED TO]
KENNEDY V. DE TRAFFORD [REFERRED TO]
BHAGAI V. BHEOSEN [REFERRED TO]
CHHOTE KHAN V. MOHAMMAD OBEDULLA KHAN [REFERRED TO]
ESHELBY V. FEDERATED EUROPEAN BANK LTD [REFERRED TO]
ESHELBY V. FEDERATED EUROPEAN BANK LTD [REFERRED TO]
SUBBIAH V. SHANMUGAM [REFERRED TO]
JAHURI SAH VS. DWARKA PRASAD JHUNJHUNWALA [REFERRED TO]
NRISINGH PROSAD PAUL VS. STEEL PRODUCTS LTD [REFERRED TO]
INDIA ELECTRIC WORKS LTD VS. B S MANTOSH [REFERRED TO]
SATISH CHANDRA DAS GUPTA VS. STATE OF WEST BENGAL [REFERRED TO]
KANNEPALLI VISWESWARA DAKSHINAMURTHL SOMAYULU AND ANR. VS. KANNEPALLI KRISHNAMUITHI AND ORS. [REFERRED TO]

JUDGEMENT

(1.) THIS is a second appeal by the defendants.

(2.) THE suit of the plaintiff -respondent was for accounts of profits or for compensation for use and occupation by the defendants of what he alleged was the joint property of the parties. Initially, the claim was laid for the years 1955 -56 to 1959 -60 on the allegation that the plaintiff had been excluded by the defendants from joint possession of the suit property since about 1 -5 -1947, to the extent of his half share therein, and that though the plaintiff had demanded accounts of the profits several times, the defendants refused to render accounts or to pay his share of the profits. Later, on or about 1 -7 -1965, the plaint was amended to include accounts and profits for the period of the pendency of the suit, viz., for the years 1960 -61 to 1964 -65.

(3.) THE suit property consists of cultivable land, a house and certain number of mango trees.

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VIDYA BAI Vs. NARAYANDAS

Referred Judgements :-

JUDGEMENT

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