ASHOK KUMAR Vs. SHIV KUMARI DEVI

JUDGEMENT

(1.) Delay condoned.

(2.) The applications for setting aside abatement and for substitution are allowed.

(3.) Having heard learned Senior Counsel for the petitioner at a considerable length and on carefully perusing the material placed on record, we are satisfied that the Adoption Deed dtd. 9/8/1967 was nothing but a calculated move to deprive Shiv Kumari and her elder sister - Harmunia of their legally vested right to inherit the estate of their father. The Consolidation Authorities as well as the High Court have, thus, rightly discarded the said document, which has no legal sanctity.