LAXMAN Vs. GULAB BAI

JUDGEMENT

(1.) HEARD .

(2.) THIS appeal has been filed by the defendant, who has lost in both the Courts.

(3.) THE defendant No. 1 filed the written statement in which inter -alia it was pleaded that he is the son of the plaintiff. It was pleaded that pursuant to the compromise recorded on 27.7.1997 in Civil Suit No. 24 - A/77, the defendant No. 1 was allotted six acres of land. It was also pleaded that one Barelal had adopted defendant No. 1 and had registered the adoption deed. It was also pleaded that plaintiff was never in possession of the suit land and defendant No. 1 is in possession of the suit land. It was also pleaded that defendant No. 1 is the owner of the suit land by virtue of registered partnership deed and the plaintiff has no right, title or interest in respect of land in question.