SUBE SINGH Vs. PARVEEN @ MANJEET

JUDGEMENT

(1.) The appellant-plaintiff is in Regular Second Appeal against the concurrent findings of fact arrived at by the Courts below dismissing the suit filed by the plaintiff.

(2.) Devi Singh had four sons namely Rajender, Sube Singh, Joginder and Narender and two daughters namely Sumitra and Santosh. Dispute in the present case is with regard to the estate of Narender one of the son of Devi Singh who died unmarried and issueless on 08.07.2005. Late Sh. Narender had adopted Parveen @ Manjeet son of brother Rajender through registered Adoption Deed dated 26.05.2005 which is Ex.D1 on the trial Court record.

(3.) It is the case of Sube Singh that such Adoption Deed is not valid for two following reasons:-