SAHIB SINGH Vs. ARVINDER KAUR

JUDGEMENT

(1.) THE plaintiff has filed this suit for partition, mandatory injunction, declaration and rendition of accounts in respect of the estate of Late Amarjeet Singh. Along with the suit, the plaintiff has filed I.A.No.15524/2008 under Order 39 Rules 1 and 2 of the Code of Civil Procedure and I.A.No.............../2008 (not numbered) under Order 40 Rules 1 and 2 of the Code of Civil Procedure.

(2.) THE brief facts of this case are as under:-

(3.) TWO questions arise for consideration in the present case:- (i)Whether there was a valid adoption of the plaintiff on 1st 1st December, 1984. (ii) Whether there was a valid cancellation of the adoption on 11th August, 1991.