NARINDER SINGH Vs. PRITAM SINGH

JUDGEMENT

(1.) This Regular Second Appeal (RSA) has been filed by the plaintiff against the concurrent findings recorded by the Courts below holding the adoption deed set up by the plaintiff-appellant to be legal and valid. The suit was filed by the appellant a minor, through Ujaggar Singh his maternal grand-father as his next friend, against the respondent for grant of maintenance @ Rs. 1000/- per month and to create charge over the property of respondent as a consequential relief. It was stated that the defendant-respondent is a married person but after 14-15 years his marriage was dissolved by a decree of divorce. Respondent-defendant was not having any issue from his marriage.

(2.) It was stated that the plaintiff-appellant was adopted by defendant-respondent on 12.9.1997 in the presence of respectables and a deed of adoption was executed which was duly registered in the office of Sub Registrar, Dhuri. The suit was filed on 2.4.2003 on the ground that the respondent was a drunkard and addicted to vices. He started neglecting and refused to maintain the plaintiff-appellant about six months before filing of the suit. The case of the defendant-respondent was that appellant is the son of Gurdev Singh and and Malkiat Kaur and the minor son is still residing with his natural mother Malkiat Kaur in village Chaunda.

(3.) The learned trial Court framed the following issues from the pleadings of the parties:-