REGENT COMPUTRONICS PVT. LTD.

NARESH Appellant

V/S

ICHRAJBAI Respondents

Referred Judgements :-

GANGABAI V. RAMSINGH [REFERRED TO]
SESHAMMA V. PADMANABHA ROW [REFERRED TO]
SUBBA NICKER V. SOLAIPPA NICKER [REFERRED TO]
SITABAI V. RAMCHANDRA [REFERRED TO]
GUMMALAPURA TAGGINA MATADA KOTTURUSWAMI VS. SETRA VEERAWA [REFERRED TO]
SUBHASH CHANDRA DAS MUSHIB VS. GANGA PROSAD DAS MUSHIB [REFERRED TO]
SAWAN RAM VS. KALAWANTI [REFERRED TO]
BIBI SADDIQA FATIMA VS. SAIYED MOHAMMAD MAHMOOD HASAN [REFERRED TO]
SUSHIL CHANDRA VS. BHOOP KUNWAR [REFERRED TO]
RADHA KRISHNA MOHAPATRA VS. BHUYAN SRI SHYAM SUNDAR MOHAPATRA [REFERRED TO]
ANKUSH NARAYAN SHINGATE VS. JANABAI KOM RAMA SAWAT [REFERRED TO]
RAGHUNATH PRASAD VS. SARJU PRASAD [REFERRED TO]

JUDGEMENT

(1.) THIS is an appeal against judgment and decree dated 18-12-1977, passed by Second Additional Judge to the Court of District Judge, gwalior, in Civil suit No. 14-A of 1977.

(2.) FACTS essential for decision of this appeal are as under :

(3.) THE trial Court held that the factum of adoption and execution of the registered deed of adoption (Ex. P/7) is duly proved, but dismissed the suit only on the ground that Balkisandas is not shown to have been declared to be a man of unsound mind by a competent Court. As such, the alleged adoption cannot be regarded to be valid.

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NARESH Vs. ICHRAJBAI

Referred Judgements :-

JUDGEMENT

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