ARUN KUMAR SRIVASTAVA Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the appellants as also the State.

(2.) The appellant is aggrieved by the order dtd. 28/11/2017 in Title Suit No. 254 of 2017 passed by the learned Sub-Judge-XIII, Patna by which the claim of the appellants on the suit land was incorporated.

(3.) The matrix of facts giving rise to present appeal is/are as follows: