KALAMMA Vs. VEERAMMA

JUDGEMENT

(1.) - This appeal is preferred by the first defendant against the Judgment and Decree dated 5/04/1991 passed by the 10th Additional City Civil Judge, Bangalore in O.S. No. 489 / 1985.

(2.) Respondents 1 to 5 are the plaintiffs 1 to 5 and respondents 6 and 7 are the defendants 3 and 4 respectively.

(3.) Respondents 1 to 5 filed the aforesaid suit for possession of the suit schedule property bearing No. 40, Hospital Road, Civil Station, Bangalore. The defence of the appellant/first defendant was that the suit property is a family dwelling house; that she being the daughter of Sri C. R. Nagappa and deserted by her husband is entitled to have right of residence.