KASHI NATH RAI Vs. MAHADEO RAI

JUDGEMENT

(1.) The plaintiff preferred this second appeal before this court

(2.) The plaintiff filed the suit for a declaration of title in respect of the property mentioned in the plaint. The plaintiff claimed title to the suit property on the basis that he is the adopted son of Thakur Prasad and his wife. It is said that on 15th Baisakh 1348 Fasli the parents of the plaintiff (Kalyani Mishra and Maho Debya--husband and wife) gave the plaintiff in adoption to Thakur Prasad Roy and his wife Jog Maya Debya.

(3.) The defendants resisted the claim of the plaintiff and denied the factum of adoption of the plaintiff.