BEJOY RATNA ROY Vs. BHABANI SUNDARI DASYA

JUDGEMENT

(1.) The plaintiff is the daughter of one Rakhal. She sued for declaration that the defendant No. 1, who is said to have been adopted by Nirmola (defendant No. 2), the widow of Bir Chandra, son of Rakhal who predeceased his father (Rakhal), had not been legally and validly adopted, and that the said defendant is not entitled to divest the plaintiff of her interest in the estate of her father, and for khas possession.

(2.) The defendant No. 2 Nirmola is the mother and certificated guardian of the adopted son.

(3.) The suit was contested by the defendant No. 2 for self and as guardian of her minor son, on the ground that the plaintiff was unchaste that permission was given to the defendant No. 2 by her husband Bir Chandra to adopt defendant No. 1 and that he had been accordingly adopted.