RAMDEO CHOUDHARY Vs. MATHURA CHOUDHARY

JUDGEMENT

(1.) This second appeal has been filed by the plaintiffs -Respondents - appellants challenging the judgment and decree of the court of appeal below.

(2.) The matter arises out of Title Suit No.146 of 1972 which was filed on 28.09.1972 by the plaintiffs -appellants with respect to a house with land measuring 2 katha 9 dhurs bearing Holding No.107, Circle No.16, Ward No.4 situated in Mohalla Dahiyawan within P.S. and Town of Chapra in the district of Saran, claiming the following reliefs: -

(3.) The suit was contested only by defendant nos.7 and 8 who were purchasers from defendant no.6 by registered deeds dated 30.09.1972, 26.10.1973 and 12.07.1974 (Exts.A -II series) claiming that the plaintiffs had no concern with the suit property which belonged to Sampatia widow of Dalip Choudhary who was the grand mother of defendant no.6. Considering the pleadings of the parties the following issues were framed by the trial court for deciding the title suit: -