SANTU & OTHERS Vs. KARAM SINGH & OTHERS

JUDGEMENT

(1.) The only question in this second appeal is whether defendant No. 1, who is the adopted son of Attra, the last male-holder of the land in dispute, has a right of collateral succession in the adoptive family ?

(2.) The facts of this case are given in my remand order dated the 10th of March, 1960, when I framed two issues and sent the case to the trial Court for determination of the same. Those two issues are as follows :-

(3.) It is common ground that if there is no right of collateral succession available to defendant No. 1 in the adoptive family, the appeal must fail.