LALA RUP CHAND Vs. JAMBU PARSHAD

JUDGEMENT

(1.) This is an appeal from a judgment and decree of the High Court of Allahabad, which set aside those of the Subordinate Judge of Saharanpur and dismissed the plaintiff's suit.

(2.) The plaintiff sued as the nearest reversionary heir of one Lala Mittar Sain, a member of the Jain Agarwala Community, who lived and died in the district of Saharanpur.

(3.) The defence to the plaintiff's claim was based on the allegation that the defendant Jambu Parshad was the adopted son of the deceased Lala Mittar Sain, adopted by his senior widow