BIBI JAMILA KHATOON Vs. JANARDAN KUNWAR

JUDGEMENT

(1.) The contesting defendants have filed this Second Appeal against the judgment and decree dated 16.05.2006 passed by the learned Additional District Judge, Fast Track Court No.1, Munger in Title Appeal No.08 of 2005 whereby the lower appellate court allowed the appeal and reversed the judgment and decree of the trial court dated 31.01.2005 passed by the learned Munsif-1st, Munger in Title Suit No.11 of 2002.

(2.) The plaintiff-respondent filed the aforesaid suit for declaration of title and possession over the suit land and alternatively prayed for recovery of possession. The plaintiff claimed the aforesaid

(3.) The contesting defendants-appellants filed written statement denying the allegation of the plaintiff. They denied to have orally agreed to sell the suit property. They also denied to have received the consideration amount and also denied the possession of the plaintiff.