LAWS(PAT)-1995-2-48

RATNA Vs. NARAYANI DEVI

Decided On February 14, 1995
Mostt. Ratna Appellant
V/S
Smt. Narayani Devi And Ors. Respondents

JUDGEMENT

(1.) This appeal is directed against the judgment and order of the learned Single Judge passed in First Appeal No. 76/91 (R), dated 23.4.1991.

(2.) The appellants herein are the plaintiffs 1 and 2 in the title Suit No. 38 of 1978 on the file of the Subordinate Judge, Chaibasa.

(3.) Brief facts leading to filing of this appeal may now be noted. The appellants-plaintiffs along with plaintiff No.3 (Respondent No.3 herein) filed the said title suit for declaration that the sale deeds No. 2780 and 2781 dated 4.9.1968 were illegal, void, inoperative and not binding on the plaintiffs and defendant No.1, respondent No.1 herein, has not acquired any right, title or interest over the lands described in Schedule A of the plaint.