RENUKA Vs. RUDRAPPA

JUDGEMENT

(1.) Gangabai the wife of Basappa instituted a suit against her first daughter-in-law and her children and also against her second daughter-in-law and her two children. The suit was also instituted against her two daughters Laxmibai and Mahadevi.

(2.) It was the case of Gangabai that the suit properties were joint family properties and on the death of her husband she had succeeded to the property to the extent of 1/4th share (by virtue of being his wife under the Bombay School). She stated that her demand for partition had not been acceded to and therefore she was constrained to file the suit.

(3.) Her two daughter-in-laws contested the suit by putting up a plea of an earlier partition and the subsequent change in the mutation records to contend that the suit for partition was not maintainable.