MANGAL MAJHI Vs. KHELA MAJHI (DEAD)

JUDGEMENT

(1.) This 2nd appeal has been preferred against the confirming judgment.

(2.) The appellants in this 2nd appeal were the defendant Nos.1 to 5 before the Trial Court in the suit, vide T.S. No.46 of 1996 and appellants before the 1st Appellate Court in the 1st Appeal vide T.A. No.52 of 1999.

(3.) The suit of the plaintiffs (respondent Nos.1 & 2 in this 2nd appeal) before the Trial Court vide T.S.46 of 1996 was a suit for declaration, confirmation of possession, permanent injunction, for correction of names of the defendant Nos.1 to 5 from the R.o.R. and in alternative recovery of possession, if they (plaintiffs) are found to be dispossessed from the suit properties during the pendency of the suit.