SAREEFAN BANO Vs. SHIV NANDAN MANDAL

JUDGEMENT

(1.) THIS appeal is directed against the judgment and decree in affirmance passed in Title Appeal No. 19. of 1996/21 of 1998 by the 7th Additional District Judge, Munger arising out of Title Suit No. 57 of 1985.

(2.) DEFENDANT 1st party are the appellants.

(3.) IT is not in dispute that this the property originally belonged to Udit Narayan Sah and his son Raj Kumar Sah, defendant 3rd party.