LALA Vs. NAHAR SINGH

JUDGEMENT

(1.) WE think that the court was quite justified in finding that the deceased occupancy tenant, Siya Ram, was a Sudra, and could adopt a daughter s son. This being so, the only question which remains is whether or not an adopted son is a lineal descendant within Section 22 of the Tenancy Act, and in our opinion he clearly is. An adopted son is in the eye of the Hindu law just the same as a natural born son. The appeal fails and is dismissed, but without costs, as no one appears on behalf of the respondents.