ERANNA Vs. GOWRAMMA

JUDGEMENT

(1.) This appeal is presented challenging the judgment and decree dated 5.11.2008 passed in R.A.No.114/2005 by the Civil Judge (Sr. Dn.) & JMFC., at Madhugiri wherein the judgment and decree dated 21.7.2005 passed in O.S.No.116/2001 by the Principal Civil Judge (Jr. Dn.), Madhugiri, was modified.

(2.) For the sake of convenience, the parties are referred to in accordance with their status before the trial court.

(3.) Plaintiff No.1-Gowramma wife of late Siddappa filed a suit for herself and on behalf of her children plaintiff Nos. 2 and 3. The original defendant- Eranna is the father-in-law of the first plaintiff. The marriage between the first plaintiff and one Siddappa son of Eranna-defendant was performed on 10.6.1992 at Kodagadala Village as per Hindu customs. Plaintiff Nos.2 and 3 were born. The first plaintiff's husband Siddappa died on 6.7.2000. She became helpless after loosing her husband and also was further loaded with responsibility of maintaining her two children.