JHARI RAI Vs. SUKAR MANDAL AND OTHERS

JUDGEMENT

(1.) The plaintiffs-opposite parties No.l to 8 herein filed Title Suit No. 5 of 1985 against the defendant-petitioner as well as opp. parties Nos. 1 to 15 here in for a declaration that the sale led dated 20.12.1982 executed by defendants :to 3 in favour of defendant No. 4 and thereafter the sale deed dated 30.12.1982 executed by defendant No. 4 in favour of defendants Nos. 5 to 8 being forged transactions were not binding on the plaintiffs. The plaintiffs also prayed for confirmation of possession or in alternative for recovery of possession, if they were not found in the possession of the land covered by the afore-aid two sale deeds.

(2.) In paragraph 28 of the written state-rent filed on behalf of the contesting defendants Nos. 4 to 6 and 8, following statements (ere made :

(3.) By judgment and decree dated 15 7.1986. the suit was decreed. Thereafter, the defendants Nos. 5 and 6 filed Titled | Appeal No. 58 of 1986, which is pending before the Second Addl. District Judge, Giridih, I far disposal.