MEHTAB SINGH Vs. GENERAL PUBLIC & ANOTHER

JUDGEMENT

(1.) This is plaintiff's second appeal, challenging the judgments and decrees of the Courts below whereby suit of the plaintiff-appellant for declaration that he is son of Jailal instead of Harlal, has been dismissed.

(2.) According to the appellant, Harlal and Jailal were real brothers who have died. Bhagwani was wife of Jailal but she died issueless. It is the case of the appellant that he was adopted by Jailal and Bhagwani who had accepted him as their son. It is his further case that they spent expenses on his education and marriage. He was treated as their son and he also treated them as his mother and father and in the service record of the appellant, his father's name is shown as Jailal. Even in other records i.e. ration card, voter card, house tax bill, LIC, telephone etc. name of his father has been shown as Jailal. However, in the revenue records, his father's name has been recorded as Harlal and the same is liable to be corrected. Thus, the appellant had filed the instant civil suit.

(3.) Notice was given to the General Public, but despite service, no one appeared on their behalf.