MALLAPPA PARAPPA HOSPETI Vs. GANGAVA GANGAPPA HOSPETI

JUDGEMENT

(1.) The plaintiff in this case sued to recover possession of certain land as the next reversionary of the deceased Bhimappa.

(2.) The defense was that Bhimappa s widow had adopted Gangappa, and that Gangappa had alienated the property to the other defendants.

(3.) The plaintiff s claim must fail if the adoption is valid. Both the lower Courts have held the fact of the adoption proved, but they have found it to be invalid according to Hindu law.