- (1.) This second appeal filed by the plaintiff is arising out of the judgment and decree dated 21.10.2005 passed by the learned Additional District Judge No.2, Jodhpur in Civil Appeal (Decree) No.16/2003 "Smt. Amani Vs. Madan Lal" who dismissed the appeal filed by the present appellant-plaintiff-Smt. Amani and affirmed the judgment and decree dated 17.01.2003 passed by the learned Civil Judge (Junior Division), Osian in Civil Original Suit No. 22/1997 "Smt. Amani Vs. Madan Lal" by which, the learned Civil Judge (Junior Division) had dismissed the suit filed by the plaintiff-Smt. Amani seeking cancellation of adoption deed registered on 18.05.1990 executed by the plaintiff Smt. Amani in favour of the defendant-Madan Lal.
(2.) The present second appeal has been filed by the appellant, who was the plaintiff before the learned Trial Court, against concurrent rejection of her claim in relation to cancellation of the adoption deed dated 18.05.1990 executed by herself in favour of the defendant-Madan Lal, who is originally son of Bhagwana Ram, who was younger brother of Ram Dayal, the husband of the plaintiff-Smt. Amani.
(3.) The appellant-plaintiff-Smt. Amani has expired during the pendency of the present second appeal on 15.03.2014 and she was substituted as appellants in her place by the purchasers of the agricultural land in question from her namely, Khinya Ram S/o Rewat Ram Mali, Chuni Lal S/o Sukha Ram Mali and Ghasi Ram S/o Rewat Ram Mali.;