T. DHANALAKSHMI Vs. SUSHEELA

JUDGEMENT

(1.) In this appeal, unsuccessful plaintiffs are before this Court challenging the judgment and decree dtd. 6/4/2010 in O.S.No.192/2001 on the file of Prl. Judge, Family Court, Bengaluru, by which their suit for declaration of title to the suit schedule properties and also for claiming service benefits of deceased K.Nagaraj, who was an employee of respondent No.2 has been dismissed.

(2.) For the sake of convenience the parties are referred to by their rank before the Family Court.

(3.) It is the case of the plaintiffs that the marriage of plaintiff No.1 with deceased K.Nagaraj took place on 6/9/1982 and plaintiff No.2 was born through the wedlock. They are the legal heirs of deceased K.Nagaraj, being his legally wedded wife and daughter. The suit schedule properties were acquired by him and he constructed the house which is suit item No.1 and on his death they have succeeded to the same as well as the terminal benefits which he was entitled.