- (1.) The suit property comprises of land and building covered by holding No. L-395 on the Thana Lane within the Purulia Municipality, District Purulia, West Bengal.
(2.) The following genealogical table may be set out for ready reference and clarity of the facts that will be required to be noticed. 157215-1
(3.) According to the original plaintiff, Kishori Debi Joshi, (since deceased), the suit property was purchased by Jagannath Joshi with his funds in the name of his wife Moni Debi. Moni Debi, according to the plaintiff, was the name lender though in the Municipal and Land Revenue records the name of Moni Debi was entered as the owner of the suit property. The said entries were a mere pretence. The plaintiff further pleaded that she is the wife of one Sitaram Joshi who was adopted by Jagannath Joshi and Moni Debi in the year 1942. After the marriage of Sitaram Joshi and the deceased plaintiff Kishori Debi Joshi in the year 1945, Sitaram Joshi died a few months later. According to the plaintiff, Jagannath Joshi the owner of the suit property died in the year 1953 and on his death, one half of the suit property devolved on his wife Moni Debi and the remaining half on the deceased plaintiff as the widow of the predeceased son. The plaintiff further pleaded that Moni Debi died in the year 1963 and on her death her half share in the suit property devolved on her daughter Gomati Debi. On the death of Gomati Debi in the year 1967 her half share in the property devolved on the original/deceased plaintiff Kishori Debi Joshi. Accordingly, the plaintiff became the absolute owner of the entire suit property. In this regard, the plaintiff further pleaded that respondent No.1 Rajendra Prasad Shewda who claimed to be the adopted son of Gomati Debi had no basis to make any such claim as no such adoption took place.;