SHAILENDRA KUMAR Vs. SANTOSH KUMAR TEKRIWAL

JUDGEMENT

(1.) The learned senior counsel for the appellants has been heard on the point of admission on the last date of hearing and I intend to dispose of the instant second appeal at the stage of admission itself.

(2.) This second appeal has been filed against the judgment and decree dtd. 21/5/2013 passed by learned IInd Ad hoc Additional District Judge, Kaimur at Bhabhua in Title Appeal No. 44 of 2010/67 of 2010 confirming the judgment and decree dtd. 7/8/2010 passed by learned Sub Judge-IV, Bhabhua in Title Suit No. 195 of 1996, whereby the whereunder the learned Appellate Court dismissed the appeal of the appellants.

(3.) The appellants are legal representatives of the original plaintiff who brought a suit for declaration of title and confirmation of possession over the suit land and also for restraining the defendants/respondents from interfering in peaceful possession over the suit property. At the same time, defendants also claimed declaration that the door opened by the plaintiff in common wall appurtenant to Plot No. 490A and Plot No. 490B was illegal and for the closure of the same at the expenses of the plaintiff.