JAYMANTI DEVI Vs. BAIJNATH SAHU

JUDGEMENT

(1.) This Second Appeal is directed against the judgment and decree dtd. 31/7/2017 and 18/8/2017 respectively passed by Additional District Judge 7, Bhagalpur in Title Appeal No. 90 of 1994 whereby he has affirmed the judgment and decree dtd. 3/10/1994 in Title Suit No. 167 of 1989/17 of 1993 passed by learned Additional Munsif, Naugachhiya, Bhagalpur whereby the suit was decreed.

(2.) The appellants are defendants in the Trial Court.

(3.) The plaintiffs filed Title Suit No. 167 of 1989 in the Court of Munsif, Naugachhiya for a decree of recovery of possession of the suit lands from the appellants/defendants and to declare the survey entry showing Sikmi Dakhalkar in the name of defendants against the suit plots in survey Khatiyan as well as Sikmi Khata No. 5 and 6 in respect of suit land in the name of defendants are wrong, null and void and not binding upon the plaintiffs as they did not acquire occupancy right.