LAXMAN SINGH ADOPTED Vs. SAYAR SINGH

JUDGEMENT

(1.) Heard.

(2.) This appeal is directed against the order dtd. 2/3/2020 passed by the learned Single Judge whereby the petition filed by the appellant, assailing the order passed by the Board of Revenue in second appeal, has been dismissed.

(3.) Learned counsel for the appellant would submit that the revenue suit was filed seeking declaration of khatedari rights and no declaration of legal status as adopted son was sought by the appellant. Merely because the defendants in the revenue suit disputed the legal status, there was no occasion for the Revenue Court to go into the question with regard to the legal status of the appellant as the adopted son of late Phool Singh, more so when in other mutation proceedings, defendants did not dispute this legal status.