KABIA DUSADHIN Vs. SEWAK DUSADH

JUDGEMENT

(1.) Sheomangal Dusadhin was issueless. Kabia Dusadhin was his wife. The Sewak Dusadhin claimed himself to have been adopted by them, as son.

(2.) He filed Title Suit No. 38 of 1982 for declaration that deed of adoption dated 3-2-1982, executed by Kabia Dusadhin in favour of one Indravati Dusadhin was illegal and inoperative and not binding on him.

(3.) Kabia Dusadhin, defendant no. 1 denied her consent in respect of alleged adoption of plaintiff by her husband and asserted to have adopted Indravati Dusadhin as her daughter.