RAM CHANDRA SAH Vs. ABDUL HANNAN

JUDGEMENT

(1.) This second appeal is by defendant 1 against the judgment of affirmance. The plaintiffs originally prayed by way of reliefs 1 and 2 as follows:--

(2.) It seems, the plaint was later amended and after relief (ii) (mentioned above) the relief (ia) was allowed to be added, which is as follows :

(3.) Thus, the suit was for a declaration of title and recovery of possession with relief of permanent and mandatory injunction with respect to the suit land and alternatively, plaintiffs' pleaded customary right of easement. The suit land is only an area of 6 Dhurs forming part of Municipal Khesra No. 18498. This disputed portion is on north west portion of the plot in mohalla Mufti in the town of Darbhanga.