(1.) Girindra and Nagen-dra were two brothers. Girindra's only son Mohan, predeceased him, leaving his widow -- the plaintiff-appellant Parul Bala. Girindra died issueless in 1364 B. S. (December 1958), his wife having predeceased him, leaving his nephew, defendant No. 1 and the latter's son, defendant No. 2.
(2.) The plaintiff came to Court with the case that defendants Nos. 1 and 2, who had managed to obtain two deeds of gifts in respect of the disputed properties on 30-1-1950 and 28-5-1957, from her father-in-law, during his life-time, are liable to maintain the plaintiff out of the disputed properties, which were the exclusive property of her father-in-law and out of which she was being maintained by her father-in-law while he was alive. She also averred that she had no separate property of her own and that she had not acquired any property from her husband or father-in-law out of which she could maintain herself. Since defendants refused to maintain her on her demand on 8-6-1958, she brought the instant suit, claiming maintenance @ Rs. 40/- per month and arrears at that rate for a year and praying for a charge upon the disputed property for her maintenance.
(3.) The trial Court gave a decree in favour of the plaintiff @ Rs. 20/- p. m., with a charge upon the disputed property, on the following findings:--
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