PREMSHANKAR Vs. TARADEVI

JUDGEMENT

(1.) This first appeal at the instance of the defendants is directed against the judgment and decree passed by the Additional District judge to the Court of First Additional District Judge, Indore, decreeing the entire claim of the plaintiffs for partition of certain items of immoveable property and also for accounts of the income derived by the defendants from the property in suit.

(2.) The facts giving rise to the suit out of which this appeal arises are as below and are more or less undisputed:--

(3.) One item of property which fell to the share of Kaushalyabai in partition comprising of a house bearing Municipal Registration No. 9 situated in Imli Bazar was, however, sold in October 1955 by the plaintiffs and defendants jointly and the sale proceeds were divided in between them equally.