KALI KOMUL MOZOOMDAR Vs. UMA SHUNKUR MOITRA

JUDGEMENT

(1.) THIS suit was brought by the Respondent against the Appellant to recover certain property which he claimed as an adopted son. The former full owner of the property was Kristonath, who died in 1815, leaving a widow, Bholani, and a son, who died in the following year unmarried, and a daughter, Hurrosoondury, who was married to Joy Shunkur Surma, and died in April, 1872. Bhobani died on the 1st of December, 1873, and the Respondent claimed to be entitled to the property on her death, as having been adopted by Hurroosoondury, with the permission of her husband, who died in 1843. The Appellants are the sons of Mothooranath, the original Defendant, who died pending the suit. He was the nephew of Kristonath, and took possession of the property on the death of Bhobani.

(2.) IT was satisfactorily proved that Hurrosoondury adopted the Respondent and performed the requisite ceremonies in 1854, having previously adopted a son, who died in October, 1853, and the questions in this appeal are: 1. Whether Hurrosoondury had permission from her husband to adopt, which is required by the law of Bengal; and 2. Whether the Respondent, as an adopted son, can succeed to the property in suit.

(3.) AS to the second question, their Lordships have held in Pudmacoomari Debia v. The Court of Wards Law Rep. 8 Ind. App. 229, that an adopted son succeeds not only lineally, but collaterally, to the inheritance of his relatives by adoption. In that case the claimant was the adopted son of the maternal grandfather of the deceased, and it was argued for the Appellant that it was distinguishable from this case. But their Lordships laid down that an adopted son occupies the same position in the family of the adopter as a natural born son, except in a few instances, which are accurately denned both in the Dattaka Chandrika and Dattaka Mimansa. That this is the Hindu law is shewn by the careful examination of the authorities by the learned native Judge who delivered the judgment of the Full Bench of the High Court, which is the subject of this appeal. The Eespondent claims to succeed as being the daughter's son, and consequently the heir of his maternal uncle at the death of the widow, which he would be if he were a natural born son, and as an adopted son he is in the same position. This is clear from the Dattaka Mimansa, section 6, p. 50, where it is said, "The forefathers of the adoptive mother only are also the maternal grandsires of sons given and the rest, for the rule regarding paternal is equally applicable to maternal grandsires (of adopted sons)." Their Lordships are, therefore, of opinion that the decree of the High Court in favour of the Eespondent is right, and they will humbly advise Her Majesty that it should be affirmed, and this appeal dismissed, and the Appellant will pay the costs of it.