NAGINA DEVI Vs. LALU PRASAD

JUDGEMENT

(1.) THE present appellant has filed this Second Appeal against the Judgment and Decree of the lower appellate Court dated 30.05.1998 passed by the learned 6th Addl. District Judge, Siwan in title appeal No.5 of 1980 / 51 of 1997 whereby the learned lower appellate Court allowed the appeal and set aside the Judgment and Decree of the trial Court dated 21.11.1979 passed by the learned Ist Addl. Munsif, Siwan in title suit No.282 of 1970/ 64 of 1978.

(2.) IT may be mentioned here that this appellant was not party to the suit and the appeal.

(3.) THE plaintiff and defendants had already separated by metes and bonds long ago.