AKKI DEVI Vs. JOT RAM

JUDGEMENT

(1.) This appeal is directed against the judgment and decree dated 22nd October, 1993, passed by the learned Additional District Judge, Patiala. By this judgment, the learned Additional District Judge set aside the judgment and decree dated 16th November, 1990, passed by the learned trial Court and decreed the suit of the plaintiff (respondent herein) for declaration that he is the owner of the suit property.

(2.) Briefly stated the facts of the case are that respondent Jot Ram is the husband of the appellant Smt. Akki Devi, who is his second wife. Prior to marriage with Akki Devi, Jot Ram was married to the real sister of Akki Devi and out of the first marriage, a daughter namely Shanti Devi was born. Said Shanti Devi is married to Sarwan Singh.

(3.) The case of the appellants is that since Jot Ram and Akki Devi did not have any child, they adopted Jasmer Singh (appellant No. herein) who is the son of another sister of Akki Devi, namely Satya Devi wife of Hazara Singh.