MAGU ROUT Vs. JATADHARI ROUT

JUDGEMENT

(1.) This appeal under section 100 of the Code of Civil Procedure has been filed challenging the judgment and decree passed by the learned Additional District Judge, Jagatsinghpur in R.F.A. No. 4 of 2015, confirming the judgment and decree passed by the learned Senior Civil Judge. Jagatsinghpur in Civil Suit No. 49 of 2008.

(2.) For the sake of convenience, in order to bring in clarity and avoid confusion, the parties hereinafter have been referred to as they have been arraigned in the trial court.

(3.) The appellants as the plaintiffs have filed the suit for declaration of their right, title, interest and possession over the suit land with a further prayer for declaration that Dushasan Jena @ Rout, who is the husband of the respondent no. 4 and father of the rest of respondents, is not the adopted son of Dinabandhu Rout and the registered deed of acknowledgement of adoption said to have come into being on 001.1977 is void, illegal and not binding.