DYAMAPPA Vs. BHIMAVVA BASAVANTAPPA KADANNAVAR

JUDGEMENT

(1.) The question to be resolved is:

(2.) In the suit for partition filed by the respondents/plaintiffs, I.A. No.1 was filed seeking a subsistence allowance and maintenance on the premise that the plaintiffs, who have share in the properties, are not in a position to maintain themselves.

(3.) The Trial Court granted maintenance of 4,000/- per month in favour of each of the plaintiffs, to be paid by defendant No.2 (the plaintiffs' brother).