BHIM GOSAIN Vs. SHANKAR GOSAIN AND ORS.

JUDGEMENT

(1.) THIS is an appeal preferred by defendant appellant against order dated 28.05.2013 passed by 1st Additional District Judge, Jamui, remanding Title Appeal No. 36/2009 arising out of Judgment dated 04.07.2009 passed by Sub -Judge - 1st, Jamui, in Title Suit No. 36/2004.

(2.) THE relevant facts in short is that plaintiff respondent had filed the suit for declaration of Title denying any right, title and interest of defendant appellant over the suit property.

(3.) THE original Court on the basis of rival pleadings and other materials on record framed as many as following issues for determination which reads as such : -