R.K. Merathia, J. - (1.) - This second appeal has been filed against the judgment and decree dated 27.3.2004 passed by the learned District Judge, Dumka in Title Appeal No. 14 of 1994 affirming the judgment and decree dated 23.12.1993 passed by learned Sub Judge-2, Dumka in Title Suit No. 45 of 1981.
(2.) Mr. V. Shivnath, learned senior counsel, appearing for the appellants, assailed the impugned judgments on various grounds.
(3.) It appears that this suit was filed by the plaintiff/respondents for declaration that the defendant No. 1, Bhagwan Prasad Yadav-appellant No. 1 was not the adopted son of Bhelwi Devi.;