VISHRAM SURBA SAVANT Vs. AMRAT DHAKU SAVANT

JUDGEMENT

(1.) This appeal arises out of a suit for an account under Section 15D of the Dekkhan Agriculturists Relief Act (to which I will refer as the Act). The suit has reference to a sixteen pies share in certain property. The defendants in their written statement alleged that two pies out of the sixteen pies had been sold at auction and purchased by the defendants predecessors-in-title.

(2.) The plaintiff in his evidence denied that the said two pies had been sold to the defendants.

(3.) The learned District Judge dismissed the suit holding that it was not maintainable under Section 15D of the Act.