CHANDAN MANDAL Vs. LAKHI

JUDGEMENT

(1.) Present Civil Miscellaneous petition is filed under Article 227 of the Constitution of India for quashing/setting aside the order dtd. 24/5/2022 passed by learned Civil Judge, Senior Division I, Jamtara in Original Suit No. 49 of 2013, whereby and whereunder learned Civil Judge Senior Division has allowed the application of plaintiff to mark Exhibit the certified copy of registered deed of Adoption No. 128/1983 dtd. 10/9/1983 and registered deed of Adoption No. 5 of 2012 dtd. 8/2/2012 on the ground that these documents are public documents requiring no formal proof and certified copies of the deed may be admitted in evidence.

(2.) The case of plaintiff/Respondents is that plaintiffs and defendants both parties are Hindu and governed by Dayabhag school of Hindu Law. The defendant no. 1, Sashibala @ Sashi Mondalain, is the maternal aunt of the plaintiff. Mother of the plaintiff, namely, Bhanumati Mondalain was full sister of late Binod Mondal and late Kedar Mondal of village Bewa who died issueless soon after the survey settlement leaving behind their respective widows namely, Sashi Bala @ Sashimani Mondalain and Dulubala Mondalain. It is alleged that both the above widows were helpless and none were in their family to cultivate lands and properties and they have surrendered all their properties of Binod Mondal and Kedar Mondal in or about 1948 in favour of 4 sons of Bhanumati Dasi @ Mondalain viz, the plaintiff and his other three brothers and they have executed a deed of surrender in favour of the plaintiff and his brother on 8/4/1965 through notary affidavit, thus the plaintiff and his brothers have been possessing the entire properties of Binod Mandal and Kedar Mondal of village Bewa and other Mouja and they are in peaceful cultivating possession till date and living in their houses at Bewa. It is further stated that long before the surrender of the lands, the defendant no.1 Sashibala @ Sashi Mondalain started living at her father's place at Village Dhobna but subsequently defendant no.1's brother had evil eye to take back the lands through his sister Sashi Bala @ Sashimani Mondalain and got a deed of adoption executed and registered in favour of one Amit Kumar Mondal son of Sadhu Chandra Mondal vide deed of Adoption No. 128 of 1983. Thereafter, Amit Kumar Mondal and his father Sadhu Chandra Mondal with a view to dispossess the plaintiffs and his brothers from the properties of Binod Mondal and Kedar Mondal induced Sashibala @ Sashi Mondalain to transfer the non-transferable lands of the plaintiffs, which are recorded in the name of Binod Mondal and Kedar Mondal and executed some fake and illegal transfer of lands in favour of defendant no.2 Madan Mondal against which also the plaintiff has filed RE Case No. 7/11-12 in the Court of SDO, Jamtara and to legalize the said illegal transfer the defendant no. 1 illegally executed another Adoption Deed No. 5 of 2012 dtd. 8/2/2012 in favour of son of Madan Mondal i.e. Minor Chandan Mondal, Defendant No.4. In the above premises, the plaintiff has sought following reliefs.

(3.) In their written statement defendants nos. 1 and 2, namely Sashibala @ Sashi Mondalain and Madan Mondal have categorically denied to surrender the land in favour of plaintiff and his brothers and they executed no document in their favour. Defendant no.1 has never adopted any son, namely, Amit Kumar Mandal nor executed any deed of adoption. The defendant no.1, Shashi Bala being issueless widow lady has voluntarily adopted son of Madan Mondal, namely, Minor Chandan Mondal in compliance of legal formalities through registered adoption deed no. 05 of 2012 and in the course of pendency of the above suit the plaintiff filed an application to mark exhibit the certified copy of registered Adoption Deed No. 128 of 1983 dtd. 10/9/1983 and No. 05 of 2012 dtd. 8/2/2012, Jamtara Sub Registry Office as a public document requiring no formal proof which was allowed by the learned court blow and assailed in this petition.