HARYANA STATE AND OTHERS Vs. JAI DEEP

JUDGEMENT

(1.) Defendants-State of Haryana and others have filed the instant second appeal, having lost in both the Courts below.

(2.) Respondent-plaintiff-Jai Deep filed suit against defendants/appellants alleging that the plaintiff is adopted son of Maman Ram, who died in harness. The plaintiff accordingly claimed compassionate appointment.

(3.) Defendants denied the adoption of plaintiff by Maman Ram since deceased. Various other pleas were also raised.