LAWS(KAR)-2023-7-1814

VITHABAI Vs. LAXMAN

Decided On July 18, 2023
Vithabai Appellant
V/S
LAXMAN Respondents

JUDGEMENT

(1.) On 5/11/2021, Laxman instituted a suit in O.S. No.107 of 2003 against (i) his sister Vithabai, (ii) his brother Naganath (@ Nagendra), (iii) the employer of his deceased brother-Babu i.e., ACC Limited and also (iv) the Life Insurance Corporation from which his brother-- deceased Babu had insured his life.

(2.) It was stated that Malkappa--the propositus had six children i.e., Ramachandra, Laxman (plaintiff), Babu, Naganath (defendant No.1), Vithabai (defendant No.2) and Maremma.

(3.) It was also stated that Ramachandra--the eldest son had died without any issues and Babu--the third son had also died unmarried.