BHIM SINGH, Vs. SUNITA DEVI,

JUDGEMENT

(1.) Heard the parties through video conferencing.

(2.) This appeal has been preferred by the appellant against the Judgment dated 29.11.2014 passed by learned Principal District Judge, Deoghar in Guardianship case no. 1 of 2014 whereby and where under the learned Court below has dismissed the Guardianship case.

(3.) The brief facts of the case is that the appellant-petitioner is the natural father of a minor male namely Gagan Singh, who was born on 08.11.2004. It is the case of the appellant-petitioner that the said Gagan Singh is the owner of certain property valued Rs. 50,000/-. It is also the case of the appellant-petitioner that Gagan Singh was adopted by Laxman Singh from the appellant-petitioner and his wife, Sunita Devi, who is the opposite party of the guardianship case. The adoption was performed at Baba Bidyanath Temple, Deoghar on 04.12.2005 as per the Hindu Rites and Customs. A deed of adoption was also executed and registered in the office of Sub-registrar, Deoghar on 08.12.2005. It is claimed that Gagan Singh is the only heir and successor of the said Laxman Singh who died on 02.10.2013. It is also the case of the appellant-petitioner that the adoptive father of the said Gagan Singh who was an old person, was getting his property managed by the appellant-petitioner.