REKHA Vs. DODDA YELLAPPA TALAVARA

JUDGEMENT

(1.) This appeal is preferred challenging the order dtd. 6/6/2022 passed in G and W Case No.6/2020 by the Family Court, Davanagere.

(2.) Appellant was petitioner and respondents were the respondents in G and W case No.6/2020 before the Family Court. The parties are referred to henceforth as per their ranks before the Family Court for convenience.

(3.) Brief facts; The petitioner is married to Basavaraja. Out of their wedlock, they have two daughters namely, Miss Meghana - elder daughter and Miss Rajeshwari Giri @ Rajeshwari Talavar - younger daughter, who is respondent No.5. Respondent Nos.1 and 2 are parents of Basavaraja. Respondent Nos.3 and 4 are his brothers. Basavaraja died in the year 2017. After the death of her husband, petitioner is residing separately along with her elder daughter. At the time of separation, respondent No.5 - younger daughter continued to reside with respondent Nos.1 to 4.