PREMLAL PANDA Vs. PANCHANAN PANDA

JUDGEMENT

(1.) The judgment dtd. 19/9/2006 of the learned Single Judge passed in OJC No.5350 of 1998 is under challenge in the present appeal.

(2.) Jagannath had 4 sons namely, Krushna Chandra, Ugrasena, Panchanan and Sahadev. Krushna Chandra died issueless. Ugrasena had three sons namely, Mahadev, Premlal and Ramlal. Panchanan had one son, namely Bhabagrahi and Sahadev had two sons namely, Subash and Duryodhan @ Surya Kumar.

(3.) The dispute pertains to the properties of Krushna Chandra. Initially, Bhabagrahi filed Title Suit No.24/42 of 1978/81 praying to declare him as the adopted son of Krushna Chandra, Premlal is not the adopted son and the registered Adoption Deed dtd. 14/12/1977 is invalid and illegal. The learned Munsif, in his judgment dtd. 23/12/1981 dismissed the suit. Against the same no appeal was preferred.