KASHI NATH Vs. JAGANATH

JUDGEMENT

(1.) Leave granted in S.L.P. (C) No. 14360 of 1998.

(2.) Both the appeals being interlinked are disposed of gether.

(3.) Kashi Nath, the original appellants claim of being the adopted son of Bala Bux and Smt. Nangi having been rejected by the Trial Court (Court of sub-Judge, Jaipur City), First Appellate Court (Additional District Judge, Jaipur City) and the Rajasthan High Court by the impugned judgment in second appeal, the appeal (CA No. 6974 of 1996) has been filed. The other appeal is an offshoot of the other. The claim is intricately linked with functioning as a Pujari in the temple of Thakurji Shri Gopalji in the Jaipur City. The litigation started several decades back relating the present controversy as adoption. There have been series of other litigations which are intimately linked with that basic issue also. During the pendency of the appeals the appellant Kashi Nath had died and his legal heirs were impleaded.