RUKMINI DEVI Vs. CHOUDHARY MAHTO

JUDGEMENT

(1.) Appellant is the plaintiff who has preferred the appeal against the judgment of reversal passed by the first court of appeal in Title Appeal No.21 of 1994.

(2.) Parties shall be referred to by their placement in the suit and will include their legal representatives substituted from time to time.

(3.) The plaintiff Jiro Mahto filed the suit for declaration that the deed of adoption No.48 of 1964 was illegal, invalid and not binding on the plaintiff.