Amarendra Nath Sen, J. - (1.) This is an unfortunate litigation between near relations and this litigation between the parties is now going on for over four decades.
(2.) These two appeals have been filed with the certificate granted by the High Court against the judgment of the High Court by the plaintiff in the suit instituted by him for partition of joint family properties, for accounts and other reliefs mentioned in the plaint.
(3.) By a common judgment delivered by the High Court in two separate appeals filed by the defendants in the suit against the judgment of the Trial Court, the High Court has substantially reversed the judgment of Trial Court.;