RAMJEE DAS Vs. RAJENDRA RAI

JUDGEMENT

(1.) THE plaintiff has filed this First Appeal against the judgment dated 27.06.1996 and the decree following thereupon signed on 09.07.1996 by Sri Jamuna Prasad Yadav, the learned Subordinate Judge 5th, Hajipur(Vaishali) in title suit no. 93 of 1988 dismissing the plaintiff-appellants suit for declaration of title.

(2.) THE plaintiff filed the aforesaid title suit for adjudication of the plaintiffs title and want of title of the defendants in respect of Schedule-II land and further prayed that a decree for mesne profit for the past and the future be fixed and alternatively, prayed that a preliminary decree be passed for the land described in Schedule-I of the plaint regarding 4 katha 6 dhurs.

(3.) THE defendant nos. 8,14,15,16,17 and 18 have filed written statement supporting the plaintiffs case, therefore, it is needless to reiterate the defence of these defendants. Sakina and her son, Sarfuddin filed another written statement contesting the suit in the same line as that of defendant no. 1.