SUNITA AGARWAL,J. - (1.) The orders dated 14.07.2017 and 18.05.2017 passed by the District Judge, Meerut in revision Nil of 2017 (Kuldeep Kumar and another v. Nain Kumar and another) and Additional Civil Judge (S.D.), Court No.8, Meerut in original suit no.683 of 2012 are under challenge.
(2.) A perusal of the record indicates that the aforesaid suit was filed by the parent/natural guardian of the child namely Hemang Dev in the year 2012. The contention therein is that child was never adopted by the defendants who are brother and sister-in-law of plaintiff no.1. The registration of the adoption deed was a result of fraud committed upon the plaintiffs. The cause of action for filing the said suit arose on 23.05.2012 when the defendants had refused to cancel the said deed by mutual consent.
(3.) The said suit was contested by the defendants by filing a written statement wherein it was admitted that Hemang Dev, for whose adoption deed in question was registered is real son of the plaintiffs. However, it was submitted that the adoption deed was executed after adopting due procedure and performance of rituals for adoption. The registered deed of adoption could not be cancelled by the Court. In the said suit, evidence of the parties have been recorded.;