SUNDARA BAI SAHEB Vs. ATHIRUMAL RAO SAHEB

JUDGEMENT

(1.) In Appeal No. 82 of 1906.

(2.) The plaintiff, a widow, sues the defendants, her sons, for maintenance. She prays that her maintenance may be charged on certain immovable property situated within the local limits of the original jurisdiction of the High Court.

(3.) Her suit is dismissed on the ground that the High Court has no jurisdiction to entertain the suit.