DAMYANTI DEVI Vs. KISHORI PRASAD

JUDGEMENT

(1.) PLAINTIFFS -petitioners, aggrieved by the judgment dated 20th of June, 2006 passed by the Munsif, II, Munger in Title Suit No. 69 of 2001, have preferred this application.

(2.) STAMP Reporter has objected to the maintainability of this civil revision application. It is relevant here to state that the plaintiffs have confined civil revision application against the judgment only but have not assailed the decree following the judgment.

(3.) ACCORDING to the plaintiffs, they were coming in possession of the suit land measuring approximately 660 sq.ft. of land. The suit land is a Khasmahal land which would be evident from paragraph no. 12 of the plaint, same reads as follows: ''