- (1.) The plaintiff had filed a suit for declaration to the effect that he has an equal share in the property of deceased Sukhdev Singh,being his adopted son. The factum of adoption was contested by the defendant Jagiro Devi, mother of aforesaid Sukhdev Singh. Both the courts below have held that there was no evidence to show that the plaintiff had ever been adopted by Sukhdev Singh during his life time.
(2.) Consequently, the suit filed by the plaintiff was dismissed and appeal filed by him also failed before the first appellate court. Nothing has been shown that the findings recorded by the learned first appellate court suffer from any infirmity or are contrary to the record.
(3.) No question of law, much less any substantial question of law, arises in the present appeal. Dismissed.;