- (1.)This application has been filed by the applicants/defendants under Order XIV, Rule 8 of Original Side Rules read with Sections 151 and 152 of C.P.C. praying this Court to pass an order amending the preliminary decree dated 22-1-1999 passed in C.S. No. 214 of 1996 declaring that the applicants/defendants would be entitled to 82.502% in the Plaint Schedule Properties and for further directing the office to amend the preliminary decree by including a clause for directing the plaintiffs to render a true and proper account for the rental income from the suit properties and on ascertainment of the same, direct the respondents/plaintiffs to pay the applicants/defendants their share of the rental income.
(2.)This application is resisted through the counter-affidavit filed by the respondents/plaintiffs.
(3.)On the basis of the grounds mentioned, Mr. T. V. Ramanujam, the learned Senior Counsel appearing for the applicants/defendants and Mr. R. Thiagarajan, learned counsel appearing for the respondents plaintiffs argued the matter at length and made their respective pleas.