GHULAM RASOOL BHAT Vs. GH MOHD PUCHOO

JUDGEMENT

(1.) This Civil Revision is directed against the order of the learned Sub Judge Baramulla dated 19-6-1984, transferring defendant No. 2 in the suit as the plaintiff and the original plaintiff as defendant No. 2, and has arisen in the following circumstances of the case.

(2.) The plaintiff instituted a suit for accounts against the defendants on the averments that the parties had purchased a piece of land jointly and installed a brick kiln and a bandsaw over it, in accordance with the terms of the partnership deed. According to him the defendants were responsible to run the business and maintain accounts thereof. He alleged that the defendants have not given any cash to the plaintiff from the earnings of the business nor deposited any amount in the Bank. He further alleged that the defendant No. 1 was taking undue advantage of his close relationship with him by misappropriating the ever increasing income of the business and avoiding to show accounts thereof to him.

(3.) The defendant No. 2 filed his written statement admitting the averments as made by the plaintiff in his plaint.