SOBHA DEI Vs. BHIMA

JUDGEMENT

(1.) PLAINTIFF-appellant No. 1 is the mother and plaintiff-appellant No. 2 is minor son. Appellant No. 1 had brought a suit claiming past and future maintenance for herself and for her minor son against defendant No. 1 praying the same to be a charge on the property of D.1 which has been dismissed in toto.

(2.) THE admitted facts are that appellant No. 1 is the married wife of Bhima Sahu, defendant-respondent No. 1. Appellant No. 2 is their son born to them on 12-8-1956. Both the parties belong to Cuttack town. Defendants 1, 2 and 3 are the sons of late Jai Sahu who died on 8-10-1960. Defendant No. 4 is the widow of Jai Sahu and defendant No. 5 is alleged to be the second married wife of defendant No. 1.