KISHUNDEO ROUT Vs. GOVIND RAO

JUDGEMENT

(1.) Delay condoned.

(2.) This petition arises from the judgment and order passed by the High Court of Jharkhand dtd. 28/2/2025 in Second Appeal No. 151 of 2022 by which the Second Appeal filed by the respondents herein (original defendants) came to be allowed thereby set asiding the judgment and order passed by the First Appellate Court, i.e., District Judge II, Deoghar in Civil Appeal No. 64 of 2018 preferred by the petitioners herein (original plaintiffs)against the judgment and decree passed by the Civil Judge (Sr Div) IV, Deoghar in Title Suit No. 35 of 1999 dtd. 18/8/2018.

(3.) For the sake of convenience, the petitioners shall hereinafter be referred to as the plaintiffs and the respondents herein shall hereinafter be referred to as the defendants.