GAVA DEI Vs. GANGADHAR MALIK

JUDGEMENT

(1.) Defendants 1 and 9 have preferred this appeal against the decision of the court below confirming the decision of the trial court.

(2.) The relationship of the parties will be seen from the genealogical table given below:In the written statement filed by defendants 1, 2 and 9 it was claimed that Purusottam shown in the genealogical tree had been adopted as the son of Laxman.

(3.) The plaintiff's suit is for declaration that Purusottam had not been adopted by Laxman; the partition deed dated 16-8-1965 (Ext. E) is void; and for partition of his 7/36th share out of the suit properties described in lots 1 to 10 of the plaint schedule.