RAIMATI SAHUANI vs. PANKAJA SAHU(DEAD) BY LRS. .

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 2 PETITIONER: RAIMATI SAHUANI Vs. RESPONDENT: PANKAJA SAHU (DEAD) BY LRS. & ORS. DATE OF JUDGMENT08/09/1995 BENCH: RAMASWAMY, K. BENCH: RAMASWAMY, K. HANSARIA B.L. (J) CITATION: JT 1995 (9) 591 1995 SCALE (5)447 ACT: HEADNOTE: JUDGMENT: O R D E R Leave granted. The learned counsel appearing for the respondents states that in spite of his repeated letters written to the respondents he did not receive any response. On April 21, 1995, we had given four weeks time to the counsel for the respondents at his request. Today also, he has repeated the same and requested another chance but we decline to grant further adjournment. We have heard learned counsel for the appellant. The appellant-plaintiff laid the suit for declaration of title and for possession. Her case is found on the undisputed fact that her father Urddhaba is owner of 88 acres of the plaint property. She claims that the respondents are not concerned with the property in whatsoever manner but remained in possession. The respondents set up the plea of adoption. Admittedly, the predecessor in interest of respondents is brother’s son of the Urddhaba. The trial court accepted the plea of adoption and dismissed the suit. In First Appeal 196/77, by judgment and decree dated December 3, 1992, the learned single judge of the High Court confirmed the decree. Hence, this appeal by special leave. The learned counsel for the appellant contended that the respondent in the written statement pleaded that Urddhaba was 50 years old when his first wife Mahadei died and his second wife had given birth to one daughter and one son who died later. He had requested his natural father, the defendant, to give adoption. As a result he became the adoptive son of Urddhaba. The first respondent claimed that he was practically adopted when he was one year old child and remained in the adopted family. The adopted father Urddhaba died in 1938. As a consequence, he claimed to have succeeded to the father’s estate as a sole son. Counsel for the appellant contended that this plea is clearly unsustainable when it is taken note of is that the natural father had lost five children and the defendant being the http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 2 only son, it would be highly improbable that the natural father would lose his only son and give him in adoption to Urddhaba. He also contended that from 1912 till 1950, there is no documentary evidence to establish that the defendant was an adopted son of Urddhaba. The only entry is in the electoral roll of 1950 in which his claim to be the son of Urddhaba, which could be at any rate be a self created document. Reasons given by the courts below are clearly unsustainable. He has drawn our attention to the statement that Urddhaba was 35 years old at the time of adoption in the year 1912 and that was clearly show that Urddhaba would not be inclined to take the first respondent in adoption. In view of the fact that the respondent is not represented by a counsel and since it is a matter to be examined in detail, we do not feel inclined to go into the facts in this case. The learned counsel stated that there is voluminous documentary evidence in proof of the appellant’s case and the High Court had not adverted to the material documentary evidence and, therefore, case requires reconsideration. We deem it appropriate that the High Court would dispose the appeal afresh after giving hearing to both the parties and decide the matter as per law. The appeal is allowed accordingly and the judgment and decree of the High Court are set aside and matter is remitted for early disposal. No costs.