ACHUTAN NAIR Vs. KUNJUNNI NAIR

JUDGEMENT

(1.) THE suit is brought by the junior members of a tarwad against the karnavan and their claim is to enforce their right to participate in the joint enjoyment of the tarwad property in accordance with the terms of the family karar. THE case referred to by the Subordinate Judge is the claim of a female member of a joint Hindu family under the Mitakshara law to separate maintenance and is wholly different inasmuch as she is not a joint owner with the other members, but is entitled only to maintenance.

(2.) THIS suit, therefore, is not "a suit relating to maintenance" within the meaning of Article 38 of the 2nd Schedule of Act IX of 1887, but it is within the meaning of Art. 11 of the same schedule "a suit for the enforcement of right to or interest in immoveable property" of the tarwad, and in that view it is not cognisable by a Court of Small Causes.