T NAGAMMA Vs. S SUBBARATHNAMMA

JUDGEMENT

(1.) This is an appeal filed by the unsuccessful plaintiffs in O.S.No. 147/94 on the file of the Principal Senior Civil Judge, Chittoor. The parties are referred to as arrayed in the suit.

(2.) The plaintiff had a son by name Kishore Kumar. Her other son is the 2nd defendant by name Nedamuni The 1st defendant is the wife of Kishore Kumar. Kishore Kumar was employed as a Sub Inspector of Police. While he was working at Kodur Police Station, Mehboobnagar district, he died on 14-11-1993 in a mine blast set up by the Naxalites. According to the plaintiff, the 1st defendant was paid Rs, 10,000/- towards ex-gratia and she left for her parents place together with her belongings.

(3.) The plaintiff pleaded that ever since the death of her son Kishore Kumar, the 1st defendant developed hostile attitude towards the plaintiff and her family and was trying to knock away the entire benefits that the Government has extended on account of the death of Kishore Kumar under the various Schemes. She filed the suit seeking relief of partition of suit schedule property. The suit 'A' schedule is a landed property admeasuring 70 cents, 'B' schedule is the debt said to have been incurred by the family and the 'C' schedule property comprises of two items of amounts being Rs. 21,429/- under A.P. Government Life Insurance Policy No. 257587 and Rs. 2,70,000/- payable under Group Insurance Scheme in deposit with the Superintendent of Police, Mehboobnagar.