RAM PRASAD SINGH Vs. CHANDRAWATI DEVI

JUDGEMENT

(1.) This second appeal has been filed by defendant No. 1-appellant-appellant challenging the judgments and decree of both the courts below.

(2.) The matter arises out of Title Suit No. 17 of 1968 which was filed by plaintiffs-respondents-respondent Nos. 1 and 2 with respect to two sets of properties detailed in Schedule-I and I(a) of the plaint, namely, 3 katha land out of 57 decimals of Plot No. 404 khata No. 51 and 42 decimals of Plot No. 765 khata No. 337; 40 decimals of Plot No. 890 khata No. 361 as well as 47 3/4 decimals of Plot No. 404 khata No. 51, all of Mauza Korrara, Pergana- Masaurha, P.S. Paliganj, thana No. 336 within the district of Patna, for the following reliefs:

(3.) The aforesaid suit was contested by defendant No. 1 and after considering the pleadings and evidence of the parties the trial court framed the following issues for deciding the title suit.