NITYA NAND PRASAD GUPTA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Re: I.A. No. 01 of 2019

(2.) The facts lie in a very narrow compass, and even though a preliminary objection has been raised with regard to the maintainability of the appeal, we find it expedient and in the interest of justice to entertain the same as would be evident from the narration hereinafter.

(3.) There are certain facts which are undisputed namely that the appellant Nitya Nand Prasad Gupta was married to Dr. Kiran Kumari who is the mother of Respondent No. 9. The appellant, therefore, admittedly is the natural father of the Respondent No. 9.