KRISHNA DEO PRASAD Vs. SITA MAHTO

JUDGEMENT

(1.) Heard Mr. Rajeev Kumar Verma, learned Senior Counsel for the appellant. No one appeared on behalf of the respondents despite notices and press publication that were done earlier.

(2.) The present appeal arises out of the judgment and order dtd. 4/10/1985 passed in Title Suit No.15 of 1973 by the court of learned Ist Additional District Judge, Nalanda by which the plaint put forward by the Plaintiff-Appellant was negated and the suit was dismissed.

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