NARENDRA SINGH Vs. BHAGWAN SINGH

JUDGEMENT

(1.) This is a second appeal by the defendants against the decree granted in favour of plaintiff for restoration of possession by the Courts below in concurrent manner.

(2.) Following two pedigrees of different families are essential for the present appeal:-

(3.) Admitted facts are that the suit relates to Jagir property of Jagir Mundhara. Madhav Singh was its Jagirdar, who was succeeded by his son Hari Singh. Hari Singh, during his life time, had adopted Baijnath from his natural father i.e. Shankar Singh. Thus, Baijnath was adopted son of Hari Singh and had died in the year 1931.