SARLA DEVI Vs. RAJESH SHARMA

JUDGEMENT

(1.) This second appeal is impugned judgment dated 1.05.2010 which had endorsed the finding of the Civil Judge dated 16.09.2009. Vide judgment and decree dated 16.09.2009, the application filed by the defendant under Order 7 Rule 11 CPC had been accepted; the plaint of the plaintiff had been rejected on the ground of limitation.

(2.) The plaintiff before the trial court was Smt. Sarla Devi. She had filed a suit for declaration seeking a prayer that the adoption ceremony dated 13.04.1977 and the Adoption Deed dated 12.08.1985 be declared null and void. This was the adoption which had purportedly been made by Smt. Vidya Wati; adopting Sh. Rajesh Sharma as her son.

(3.) Para 10 and 11 of the plaint are relevant and are reproduced as follows: