CHANDRA KISHORE TEWARI Vs. DEPUTY COMMISSIONER OF LUCKNOW IN CHARGE COURT OF WARDS, SISSENDI ESTATE

JUDGEMENT

(1.) This is an appeal from a judgment and decree of the Full Bench of the Chief Court of Oudh dated 10th May 1846, which, on appeal by the defendant, set aside the judgment and decree of the Additional Civil Judge of Lucknow dated 21 March 1940. After the appeal had been filed in the Privy Council respondent 2 was made a party.

(2.) The appeal relates to the right of succession to a taluqa known as the Sissendi Estate and to other moveable and immovable non-taluqa properties left by Raja Chandra Shekhar and his widow Rani Subhadra Kuer.

(3.) The main question for decision is whether the adoption of respondent 2 by the late Rani Subhadra Kuer after the death of her husband is a valid adoption.