BHARAT SINGH Vs. DUDRA DEO SINGH

JUDGEMENT

(1.) THE plaintiffs appellants appellants have filed this second appeal against the judgment and decree dated 14.6.1988 passed by the learned 9th Additional District Judge, Ara in Title Appeal No. 554 of 1999 dismissing the appeal and confirming the judgment and decree of the trial court dated 25.5.1985 passed by 1st Additional Munsif, Ara in Title Suit No. 17 of 1981.

(2.) IT appears that the plaintiffs appellants filed the aforesaid title suit praying for declaration of title and confirmation of possession over the suit property on the ground that suit property was settled by the ex- landlord in favour of the plaintiffs prior to cadastral survey and since then the plaintiffs are in possession of the suit property. The defendants filed written statement alleging that they are settlee of the suit land by the ex-landlord in the year 1329 fasli corresponding to 1922.

(3.) THE plaintiffs thereafter filed the title appeal before the lower appellate court. The lower appellate court also dismissed the title appeal.