SUPREME COURT OF INDIA

Before:- S. Saghir Ahmad and S. Rajendra Babu, JJ.

Civil Appeal No. 5526 of 1994. D/d. 14.12.1999.

Bhawar Lal - Appellant

Versus

State of M.P. - Respondent

Constitution of India, Articles 133 and 136 - Adoption is a pure question of fact - Suit for declaration that appellant was adopted son decreed - Decree set aside by lower appellate Court but affirmed by High Court in second appeal - Held that, we have gone through the judgments of the High Court as also of the lower appellate Court - Since the question of adoption is a pure question of fact, we see no reason to interfere with these findings.

[Para 1]

ORDER

S. Saghir Ahmad, J. - The civil suit filed by the plaintiff, who is the appellant before us, along with his mother Judav Bai, for a declaration that the appellant was the adopted son of Dhanna Lal who was the husband of Judav Bai, was decreed, but the decree was set aside by the lower appellate court. The decree was affirmed in the second appeal by the High Court. We have gone through the judgments of the High Court as also of the lower appellate court. Since the question of adoption is a pure question of fact, we see no reason to interfere with those findings.

2. The appeal is dismissed.