(1.) THIS appeal is directed against the judgment and decree dated 08.04.1986 and made in O.S.No.86 of 1984 on the file of the Subordinate Court, Karur.
(2.) SHORN and niggard of details, the facts giving rise to the filing of the suit as set out in the plaint could be portrayed thus: The appellant/plaintiff filed the original suit in forma pauperis as against the first defendant her husband, the second defendant her mother -in -law and the third and fourth defendants, the alleged transferees of some of the properties described in -A - schedule of the plaint, claiming maintenance in a sum of Rs. 4,500/ - towards past maintenance and a sum of Rs. 250/ - per mensum towards maintenance, a sum of Rs. 500/ - per annum towards clothing and medical expenses and a sum of Rs. 25/ - per mensum towards house rent, from the date of the suit and for recovering 40 Sovereigns of gold jewels as found set out in the -C - Schedule of the plaint and also for recovering vessels described in the -D - Schedule of the plaint. The first defendant even though under the duty to maintain the plaintiff, for no good reason neglected to maintain the plaintiff. For defeating the maintenance claim of the plaintiff, the first defendant made some fake arrangements with the third and fourth defendants by allegedly transferring some of the -A - Scheduled properties. Nonetheless, the -A - Scheduled properties are only in the possession of the first defendant. Hence, the suit.
(3.) PER contra, denying and disputing, challenging and impugning the averments/allegations in the plaint, the first defendant filed the written statement which was adopted by the second respondent, to the effect that the plaintiff was at fault and thereby she disqualified herself from claiming any maintenance; there were no jewels or vessels with the first defendant much less all those properties as described in -C - and -D - schedules of the plaint and accordingly, they prayed for the dismissal of the suit.