SHASHI PRABHA DEVI Vs. KRISHNA DEVI

JUDGEMENT

(1.) This appeal has been preferred by the plaintiffs against the judgment and decree of the 5th Additional Sessions Judge, Samastipur, dated 21st December, 1983, whereby the decree of the Munsif, Samastipur was reversed and the suit filed by the present appellants was dismissed.

(2.) The plaintiffs Samir Kumar Prasad Karn and others brought a suit for declaration of their title and confirmation of possession and in the alternative recovery of possession over the suit land measuring 5 kathas 1 dhur described in Schedule A of the plaint.

(3.) The declaration was sought on the basis of following averments in the plaint :