BODHIRAM Vs. CHANDRIKA BAI, WIDOW OF LATE SUKHIRAM

JUDGEMENT

(1.) This appeal was admitted on 22/12/2005 and the following substantial question of law was framed:-

(2.) Later on, an additional substantial question of law was formulated on 30/9/2024 as under:-

(3.) The appellant/plaintiff filed a civil suit for declaration of title and permanent injunction over the suit property described in Schedule - A to E of the plaint inter- alia on the ground that he is the sole legal heir of Late Samelal. The total area of suit land is 10.14 acres. It is further pleaded that late Dukhiram was born 300 days after the death of his father, namely, Late Samelal, therefore, legally, he was not the biological son of Late Samelal and he has no right over the suit property.