JAI CHAND Vs. MAHESH GUPTA

JUDGEMENT

(1.) SHRI Mahesh Gupta has filed a suit for declaration against Bhushan Parkash, Sarwan Kumar and Ved Parkash. It is Civil Suit No. 633 of 1998. During the pendency of the suit, Bhushan Parkash died and Sarwan Kumar filed an application for bringing on record the LRs of late Bhushan Parkash named Jai Chand Rai, Kailash Chand, Jai Parkash, sons, Smt. Rakesh Devi, widow and Smt. Padma Devi, daughter.

(2.) PLAINTIFF Mahesh Gupta filed reply saying that Jai Chand Rai is not the legal representative of Bhushan Parkash as he had since been adopted by Lala Inder Sain son of Shri Mohan Lal. It was alleged by the plaintiff that Jai Chand Rai had ceased to be the son of Shri Bhushan Parkash on account of his transplantation through adoption to Lala Inder Sain son of Shri Mohan Lal.

(3.) BEING not satisfied with the order dated 29.9.1999, Jai Chand Rai has come up in revision to this Court.