MAMTA JHA Vs. BIBI MEHNAJ BEGUM

JUDGEMENT

(1.) This First Appeal has been filed against the Judgment & order dtd. 14/3/2011 and decree dtd. 28/3/2011 passed by the learned Sub-Judge 1st, Bhagalpur in Title Suit No. 454 of 2009 whereby the plaintiff-appellant's suit was dismissed with cost.

(2.) For the sake of convenience, the parties where required shall be referred to in terms of their status before the learned trial court.

(3.) The plaintiff/appellant filed the suit praying for the declaration of their title, rights, and interest over the disputed land as listed in Schedule 1 of the plaint. They also sought a decree against the defendant for recovery of possession of the property in Schedule 2 of the plaint. Additionally, the plaintiff/appellant sought an order of permanent injunction against the disputed land and requested compensation for the expenses of the case, among other reliefs.