(1.) The plaintiff-appellant preferred an appeal before this Court against the judgment and decree passed by the Second Additional District Judge, Dumka.
(2.) The plaintiff-appellant brought a suit for el declaration of title and recovery of possession in respect of the suit lands on the ground that he is the adopted so of Buji Mandlain, the recorded tenant of the lands in suit.
(3.) The case of the plaintiff was that on 3rd April, 1958, Buji Mandalain adopted the plaintiff as her son and she executed a registered deed of adoption (Ext. 1). Buji Mandalain died in Jeth 1962. After her death, the plaintiff succeeded to the suit properties as her legal heir. According to the plaintiff's case, the defendants first party are cultivating the lands as sub-lessees. In 1369 B.S., the plaintiff asked the defendants first party to give up possession of the suit lands; but, in spite of the plaintiff's direction, the defendants did not give up possession. Hence, the present suit was filed.