PAWAN KEOT Vs. RANGLAL KEOT

JUDGEMENT

(1.) Gendia Keotin, the original plaintiff filed Title Suit No. 8 of 1975 against defendants for declaration of title and recovery of possession over the suit land, detailed in Schedules A and B to the plaint, which was decreed. Title Appeal Nos. 31 and 39 of 1977 were filed by two sets of defendants. Title Appeal No. 31 of 1977 filed by defendants 1 and 2 was allowed, whereas Title Appeal No, 39 of 1977 was dismissed, but its dismissal had no effect on result of suit, which was dismissed.

(2.) According to plaintiff, both Bishu Keot and Ambhu Keot were full brothers. Ambhu Keot was issueless, so in the year 1936 he adopted his nephew, Baijnath Keot, son of Bishu Keot as his son. Baijnath Keot died in the year 1958, leaving behind his widow, Gendia Keotin.

(3.) Defendants 1 and 2 contested the suit. According to them neither Ambhu Keot was brother of Bishu Keot nor he (Ambhu Keot) had adopted Baijnath Keot as his son. Ambhu Keot died issueless leaving behind his widow Lalmani Keotin.