SITARAM SINGH Vs. BHIKHNI DEVI

JUDGEMENT

(1.) This appeal by defendant No. 4 arises out of a suit brought by the plaintiff-respondent for declaration of her title to 1/4th share in the properties mentioned in Schedule A of the plaint and for partition. The plaintiff brought her suit in forma pauperis, and, it has been decreed, and, her title has been declared, and, a preliminary decree for partition has also been passed.

(2.) The sole question, for determination in the present appeal, is, whether the adoption of defendant No. 4 appellant, by the plaintiffs mother Sheobarat Katwain, as alleged by the appellant, has been proved?

(3.) In order to decide the above question, it is necessary to know the pedigree of the plaintiff, and, defendants 1 to 3, which is as follows: <FRM>JUDGEMENT_452_AIR(PAT)_1960Html1.htm</FRM>