PADAMAN Vs. ANAND SINGH

JUDGEMENT

(1.) THIS appeal by the plaintiff is directed against the judgment and decree dated 5. 8. 1993 passed by the Vth Addl. District Judge, Raipur in Civil Suit No. 4-A of 1993, dismissing the suit.

(2.) THE appellant/plaintiff filed the instant civil suit for declaration and permanent injunction apprehending dispossession of his land. The case of the appellant/plaintiff was that in the family arrangement lands mentioned in the Schedules A and B of the plaint were allotted to him and he was in possession thereof. The appellant was thereafter adopted as a son in another family. After the adoption of the appellant, respondent/defendant Nos. 3 and 4, his natural brothers started threatening the appellant from dispossessing him from the land allotted to him in the family arrangement.

(3.) THE stand of the respondents/defendants 3 and 4 in their written state- ments was that the appellant/plaintiff had seized to be a member of their family after his adoption in another family. The land allotted to the appellant/plaintiff in the family arrangement had reverted back to them. The respondents/defendants subsequently realising the legal position of the adoption of the appellant admitted the claim of the appellant.