ONKARAMMA Vs. KARISIDDAPPA AND OTHERS

JUDGEMENT

(1.) THIS is an appeal preferred by the Appellant -Plaintiff against the judgment and decree of the learned District Judge, Shimoga, in Regular appeal No. 80 of 1953, modifying those of the learned Subordinate Judge, Chikmagalur, in Original Suit No. 31 of 1951 -52.

(2.) THE facts that have given rise to this appeal are briefly as under:

(3.) AS the Plaintiff's claim for maintenance and a share in the family properties was denied by the Defendants, she filed the suit in the trial Court claiming maintenance at the rate of Rs. 500/ - per annum, and arrears of maintenance from 1942 up to date of suit, or in tire alternative, for 1/lOth share in the family properties and for possession of the same.