AIR 1957 ANDHRA PRADESH 604

Andhra Pradesh High Court

Hon'ble Judge(s): Subba Rao , C.J.

(A) Hindu Law - Adoption - Illatom - Meaning of.Words and Phrases - Illatom. Illatom is the affiliation of a son-in-law in consideration of assistance in the management of the family property. A specific agreement to that effect is necessary. But in the case of ancient adoptions, it is permissible to infer such an agreement from long course of conduct and circumstantial evidence. In the ultimate analysis, it is a question of fact whether the factum of adoption is established or not in the circumstances of each case.(Para 6) (B) Civil P.C. (5 of 1908) , S.100, S.101— Finding of fact - Interference in second appeal. Where the finding that a person is an illatom son-in-law of another person is an inference of fact, it is not possible to interfere with it in second appeal.(Para 8) Anno: AIR Com. C. P. C., Ss, 100 and 1.01, N. 42. (C) Civil P.C. (5 of 1908) , S.100, S.101— New case in second appeal. It is not possible in second appeal, to accede to a new contention whose acceptance depends upon an elucidation of further facts.(Para 10) Anno: AIR Com. C. P. C., Ss. 100 and 101, N. 55, Pt....