SAHI RAM ADOPTED SON OF SH. NATHU RAM, AGED ABOUT 38 YEARS, RESIDENT OF INDUSTRIAL AREA RIICO ROAD NO.7, RANI BAZAR, BIKANER AT PRESENT RESIDING AT VILLAGE SUDASAR, TEHSIL SRI DUNGARGARH, DISTRICT BIKANER Vs. BHANWARI DEVI W/O SH. NATHU RAM, RESIDENT OF INDUSTRIAL AREA, RIICO ROAD NO.7, RANI BAZAR, BIKANER

JUDGEMENT

(1.) Heard both the parties at length. It is agreed that the matter may be decided at this stage.

(2.) Counsel for the petitioner has pointed out that in the suit filed by the respondents for cancellation of the adoption deed, issues were framed on 13.12.2013.

(3.) As per the issues which were framed, the first issue related to whether the petitioner was adopted by the plaintiffs as an adopted son on 28.02.2010 and if not adopted, the registered adoption deed be treated as illegal and void and whether on the particular day of adoption as alleged, no function was conducted for adoption.