RAJENDRA PRASAD Vs. BRAHAM BHUSHAN KHOSLA

JUDGEMENT

(1.) This is plaintiffs' second appeal against which the judgment of reversal.

(2.) Plaintiff filed the suit for following reliefs:-

(3.) As per the case of the plaintiff, defendant was an orphan who was living in Arya Samaj at Jamshedpur. In or about 1949, they brought him to their residence in the Quarter allotted by TISCO. They educated their foster child (defendant no.1), got him married and settled him in life.