SUNDER SHAEKHAR Vs. SHAMSHAD ABDUL WAHID SUPARIWALA

JUDGEMENT

(1.) The Appellant (Original Defendant No.1) has challenged order dated 3 October 2012 passed in Civil Suit No.2305 of 2010 passed by the learned Judge, City Civil Court, Bombay. The operative part of order is as under:

(2.) Respondent Nos.1 to 3 (Original Plaintiffs) are daughters of late Haji Mastan Mirza (the deceased). The original Defendant Nos.2 to 4 (Respondent Nos.4,5 & 6) are Printers/publishers/TV news channel of India. The prayers of suit are:

(3.) As per the Appellant, on 27.9.1989 the deceased Haji Mastan Mirza founded a political party namely All India Dalit Muslim Suraksha Mahasangh. The party got registered with Election Commission of India, on 19.5.1992 changed its name to Bharatiya Minorities Suraksha Mahasangh. The appellant was very close to the deceased. He called and treated the Appellant as his son. The deceased had no son. This fact was known to the friends, relative and associates. As per the Appellant, he was orally adopted by the deceased. On 11.6.1992, the Appellant got married; all the invitees were invited by the deceased. On 24.6.1994, the deceased expired, leaving behind daughters-Respondent Nos.1 to 4. All his final rites were performed by the Appellant as his son.