SUBBAMMA Vs. AKKAMMA

JUDGEMENT

(1.) This appeal is by the plaintiff, is directed against order dtd. 26/2/2016 in O.S.No.26/2014 dismissing the suit as not maintainable.

(2.) Heard Sri. S. B. Hangarki, the learned Advocate for the appellant - plaintiff and Sri. G. B. Yadav, the learned Advocate for the respondents No.2, 6 to 8.

(3.) This is one of the classic case of disposal of a suit by holding that, the suit is not maintainable, by drawing inference based on the plaint and the written statement, without trial.