RAM LAGAN YADAV Vs. SUNAINA DEVI

JUDGEMENT

(1.) Heard learned Senior counsel for the appellants and learned counsel for the respondents.

(2.) The instant appeal has been preferred against the judgment dtd. 28/1/2017 passed in Title Appeal no.17 of 2011 by the learned 6th Additional District Judge, Patna City, Patna whereby he was pleased to dismiss the appeal and affirm the judgment and decree dtd. 28/10/2010 passed in Title Suit no.56 of 2001 by the learned Additional Munsif - II, Patna City, District-Patna.

(3.) The plaintiff filed Title Suit no.56 of 2001 for declaration of title and recovery of possession of the suit property which was decreed by the learned trial Court by the judgment and decree dtd. 28/10/2010. The appeal preferred against the said judgment and decree by the defendants was dismissed by judgment dtd. 28/1/2017 by the learned lower appellate Court. It is against this judgment dtd. 28/1/2017 that the instant appeal has been preferred.