RIJHAN RAI Vs. JAIMANGAL SAH

JUDGEMENT

(1.) This Second Appeal has been preferred against the judgment and decree dated 30.7.87 passed by Sri S.B. Singh, 3rd Additional District Judge, Muzaffarpur, in Title Appeal No. 62 of 1979, whereby he has been pleased to reverse the judgment and decree dated 26.9.79 passed by Sri Krishna Kumar Shirvastava, Munsif (West), Muzaffarpur, in Title Suit No. 62 of 1979 and dismissed the suit filed by the plaintiff -appellant.

(2.) THE brief facts of the case are as follows.

(3.) THE defendant second party has filed a separate written statement but more or less the case of the defendant second party is same as of defendant first party.