W PRIYOKUMAR SINGH Vs. WANGKHEIMAYUM ONGBI RANI DEVI

JUDGEMENT

(1.) THIS appeal by the plaintiffs is from the judgment and decree of the Subordinate Judge, Manipur, in O. Suit No. 12 of 1965. The suit was for declaration that plaintiff No. 1 was the adopted son of late Iboyaima Singh and for partition by metes and bounds of the properties mentioned in the schedules to the plaint.

(2.) THE facts of the plaintiffs' case may be briefly stated thus:

(3.) DEFENDANT No. 1 filed a written statement and contested the suit. She has denied the plaintiffs' allegations that plaintiff No. 1 was the adopted son of Iboyaima Singh. She has admitted that the properties mentioned in Schedule "A," "C," "D" and "E" were the properties left by her husband, Iboyaima Singh. She has also admitted that Iboyaima Singh died in the last part of 1961, but she claims that she was his only heir, and has denied that the plaintiffs are heirs of late Iboyaima Singh.