LAWS(KAR)-1987-7-32

MUNISWAMY Vs. LAXMAKKA

Decided On July 17, 1987
MUNISWAMY Appellant
V/S
LAXMAKKA Respondents

JUDGEMENT

(1.) This is defendant's second appeal. The respondent-plaintiff filed the suit for partition and separate possession of her share in the suit schedule 11 items of properties.

(2.) The undisputed facts are that one Tammanna had two sons, Papanna and the defendant Muniswami. The plaintiff is the wife of Papanna. Papanna died before the coming into force of the Hindu Succession Act, 1956 (hereinafter referred to as the Act).

(3.) According to the plaintiff, she is entitled to the share in the joint family properties ol Papanna her husband, and the defendant and that would be one half.