BALRAJ SINGH Vs. JAI KARAN SINGH

JUDGEMENT

(1.) The following pedigree will be useful in appreciating the facts of the case, which are however not very complicated.

(2.) The last male owner of the property in suit was Narain Singh. The plaintiff's case is that he is Narain Singh's daughter's son, being the son of Mt Asharfi, who in her turn, was the daughter of Narain Singh by the wife Mt. Bhoi. There is a suggestion in the plaint that even if Mt. Asharfi was a daughter of Mt. Tika, the plaintiff was equally entitled to the property of Narain Singh. Defendant 1 calls him self an adopted son of Narain Singh The plaintiff's case is that Jai Karai Singh defendant 1, who is a son of Karak Singh was neither adopted in fact nor in law by the widows c Narain Singh.

(3.) He also pleaded that Narain Sing never gave permission to his widow to adopt. Mt. Asharfi instituted a suit for recovery of the property, but she made a compromise which is not binding on the plaintiff. On these allegations the plaintiff seeks a declaration that defendant 1 is not an adopted son of Narain Singh. He asks for such further reliefs as the facts of the case might disclose his title thereto.