(1.) This appeal has arisen out of a suit by a Hindu widow for recovery of maintenance and of certain ornaments and for other reliefs. She instituted the suit as a pauper, obtained a decree in part and has preferred this appeal in forma pauperis.
(2.) Three brothers, Madanmohan, Jagamohan and Radhagovinda, lived as members of a Hindu family, joint in mess and property. Madanmohan had five sons, Rajani. Murali, Jadunath, Priyanath and Brajanath. Brajanath was taken in adoption by Jagamohan, but he died soon after; and on that Jadunath was so taken in 1311 B. S. Jadunath at the time was already married to the plaintiff and the latter had a child in her womb. Radhagovinda died leaving a daughter, and, it is said, after having taken Priyanath in adoption, Jadunath died in 1313 B. S., leaving his widow the plaintiff, and the daughter Gopeshwari. In 1317 B. S. Jagamohan separated from Madanmohan.
(3.) The plaintiffs case was that since 1317, when the separation took place, she was being maintained in the family of Madanmohan, but she was being ill-treated by the members and that ultimately in 1332 B. S. she was driven out. On these allegations she instituted the suit asking for a number of reliefs. Jagamohan was impleaded as defendant 1, and ho having died leaving a will, the three executors named in the will, who took probate of the will, were substituted in his place. Rajani is defendant 2, Murali was defendant 3 and after his death his heirs have been substituted in his place. Priyanath is defendant 4. Radhagobinda's widow is defendant 5. Defendant 6 is the receiver to the estate of Madanmohan and Jagamohan appointed in a certain suit.