A S PUTTAIAH NAIKA Vs. G S MANJAMMA

JUDGEMENT

(1.) This is defendants' appeal against the Judgment and decree dated 4.2.1987 made in O.S.No.100/ 82 by the Civil Judge, Chickmagalur.

(2.) Appellants 1 to 5 and the respondent herein would be hereinafter referred to as defendants 1 to 5 and the plaintiff respectively as shown in the original proceedings.

(3.) The plaintiff filed the suit for partition and separate possession of her 1/3rd share in the properties mentioned in 'A' schedule and 'B' schedule, for accounts and for enhancement of the maintenance from Rs.180/- to Rs.300/- per mensum, till the date she was put in possession of her l/3rd share in the suit 'A' & 'B' schedule properties.