KARAMDEO BHARTHI Vs. BIGU RAM CHAMAR

JUDGEMENT

(1.) This First Appeal arises out of a judgment and decree dated 30th March, 1981 passed by Sri Indrajeet Mishra, 4th Additional Subordinate Judge, Palamau at Daltonganj in Title Suit No. 45 of 1978 dismissing the plaintiffs appellants' suit.

(2.) The facts of the case, bereft of all unnecessary details, lie in a very narrow compass.

(3.) According to the plaintiffs, the lands in suit were the raiyati lands of Bhaghiratbi Chamar and were recorded in his name in the cadestral Survey Settlement Record of Rights, which took place in the year 1918.