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Judgment
7 paragraphs · 109 words
1.
We are not prepared to say that the District Judge was wrong in accepting the evidence of the defendants'' witnesses, who speak to the
authority to adopt, being given to the factum of the adoption.
2.
If the evidence of these witnesses is true, it is not suggested there are any grounds on which the adoption can be impugned. We think the suit
was rightly dismissed. The appeal is dismissed with costs.
3.
As regards the memorandum of objections, we are not satisfied that the present suit falls within the decision in Achuta Bhatta v. Manjunathayya
26 M. 654.
4.
The memorandum of objections is dismissed with costs.