REGENT COMPUTRONICS PVT. LTD.

LALITHA Appellant

V/S

PARAMESWARI ALIAS RAMABAI Respondents

Referred Judgements :-

COLLECTOR OF MADURA V. MOOTTOO RAMALINGA SETHUPATHY [REFERRED]
RAGUNATHA V. SIR BROO KISHORE [REFERRED]
VELLANKI VENKATA KRICHNA RAW V. VENKATA RAMA LASHMI NARSAYYA [REFERRED]
GANGABAI V. ANANT [REFERRED]
GUDDATI REDDI OBALA V. GANAPATI KANDANNA [REFERRED]
V T S CHANDRASEKHARA MUDALIAR SINCE DECEASED AND AFTER HIM HIS LEGAL REPRESENTATIVES VS. KULANDAIVELU MUDALIAR [REFERRED]
L DEBI PRASAD VS. TRIBENI DEVI [REFERRED]
KOCHAN KANI KUNJURAMAN KANI VS. MATHEVAN KANI SANKARAN KANI [REFERRED]
RAHASA PANDIANI VS. GOKULANANDA PANDA [REFERRED]
GOURANGA SAHU VS. BHAGA SAHU [REFERRED]
MARIAMMAL VS. GOVINDAMMAL [REFERRED]
V M RAMAKRISHNA MUDALIAR VS. NAGAMMAL ALIAS NAGABUSHANAMMAL [REFERRED]
MOTI LAL VS. SARDAR MAL [REFERRED]
DHANRAJ JOHARMAL VS. SONI BAI [REFERRED]
AMARENDRA MAN SINGH BHRAMARBAR VS. SANATAN SINGH [REFERRED]
VEERABASAVARAJU PANTULU VS. BALASURYA PRASADA RAO PANTULU [REFERRED]

JUDGEMENT

(1.) This Letters Patent Appeal has been filed against the decree and judgment of the learned single Judge of this Court in A. S. No. 1187 of 1994 dated 4-3-1999. The core question raised in this appeal is as to whether the adoption of a female, prior to the passing of the Hindu Adoptions and Maintenance Act, 1956 (78 of 1956) is valid under law?

(2.) One Parameswari alias Ramabai filed a suit in O.S. No. 11 of 1984 on the file of the Sub-Court, Thiruvallur for partition and separate possession of 1/2 share, claiming that she was the adopted daughter of Kuppusamy Naicker. The said Kuppusamy Naicker had three wives. His first wife Neelammal died issueless. His second wife, Rajammal, the first defendant also died issuelss. The second defendant is the daughter born to the third wife.

(3.) The case of the plaintiff's is that she was adopted by Kuppusamy Naicker and Rajammal (the first defendant) as per Hindu rites and customs before the birth of the second defendant. Kuppusamy Naicker had left all the items of the suit properties. During the pendency of the suit, the second wife of Kuppusamy Naicker died and therefore, the plaintiff made a claim for 1/2 share in the suit properties.

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LALITHA Vs. PARAMESWARI ALIAS RAMABAI

Referred Judgements :-

JUDGEMENT

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