RAMESHWAR PRASAD Vs. DIP LAL RAI

JUDGEMENT

(1.) HEARD the learned counsels for the parties.

(2.) THIS second appeal has been filed by the plaintiff against the judgment and decree of reversal. The plaintiff filed the suit for declaration of title and confirmation of possession over the suit land and the same was registered as T.S.No. 89/87 before the Munsif, Danapur. By judgment and decree dated 09.02.1990, the learned Munsif decreed the suit. However, the defendant filed Title Appeal No.24/90 and by judgment and decree dated 30.09.2003, the Additional District Judge III, Patna allowed the appeal and set aside the judgment and decree passed in the suit.

(3.) WHEN the hearing of this appeal was taken up the learned senior counsel on behalf of the appellant has pointed out that the I.A.No. 4092/2011 has been filed on behalf of the appellant praying for adducing additional evidence in this appeal. The learned counsels for both the parties have been heard at length on the interlocutory application and also on the merits of this appeal.