MUSAMMAT LAL KUNWAR Vs. CHIRANJI LAL

JUDGEMENT

(1.) This is an appeal from a judgment and decree of the High Court of Judicature for the North-Western Provinces, Allahabad, dated the 23 November, 1905, which reversed the judgment and decree of the Subordinate Judge of Aligarh, dated the 19 August, 1904, on a pure issue of fact.

(2.) That issue of fact is, whether one Brij Lal, deceased husband of Musammat Dhan Kunwar, now also deceased, adopted Chiranji Lal, the plaintiff and respondent, the son of one Ram Lal.

(3.) Tej Ram, the brother of Brij Lal, survived his brother Brij for about eight and a-half years, and died on the 21 June, 1898, leaving two widows him surviving, the senior of whom died on the 24 February, 1899, leaving her surviving Musammat Lal Kunwar, who is the defendant in the suit and the appellant in this appeal.