SANTI Vs. SUDH RAM

JUDGEMENT

(1.) BY this order I dispose of Regular First appeal no. 195 of 1951 and the cross-objections arising therefrom.

(2.) SHRIMATI Santi instituted Civil Suit No. 147 of 1948 on the 1st of April, 1948. In that suit shrimati Santi claimed possession of shop No. 148 situate in Bartanganj, Moga Mandi, and for the recovery of rupees 2,400/- on account of arrears of maintenance for the past year. In the alternative Shrimati Santi claimed in that suit maintenance at the rate of rupees 200/- per mensem for life and a charge on shop No. 148 for the -payment of that maintenance.

(3.) IN resisting the suit the defendants raised pleas which gave rise to the following issues on merits: