LAWS(PAT)-2012-7-76

RAM LAL MANDAL Vs. SATYA NARAYAN MANDAL

Decided On July 18, 2012
RAM LAL MANDAL Appellant
V/S
Satya Narayan Mandal Respondents

JUDGEMENT

(1.) Heard the learned counsel, Mr. Abbash Haider and the learned counsel, Mr. Chaudhary Shyam Nandan on behalf of the respondent.

(2.) This second appeal has been filed by the plaintiffs-respondents-appellants against the Judgment and decree dated 6.4.201Q passed by Sri Ganga Sharan Ram Tripathi, Addl. District Judge, Fast Track Court No.1 Araria in title appeal No. 24 of 1993 allowing the appeal and thereby reversing the Judgment of the trial Court passed by Subordinate Judge I Araria in title suit No.54 of 1985 dated 3.4.1993.

(3.) The plaintiff-appellant filed title suit No.54 of 1985 for declaration that the 4 cancellation deeds executed and registered on 22nd March, 1985 with respect to 4 sale deeds dated 16th March, 1985 and subsequent sale deeds in favour of defendant Nos.2 and 3 and 6 to 11 are illegal, collusive and inoperative and are of no consequence and not binding on the plaintiff. Further, the plaintiff prayed for declaration of title and confirmation of possession and in the alternative for recovery of possession.