SUMITRA DEVI Vs. MD ASHGAR

JUDGEMENT

(1.) Heard learned counsel for the appellant.

(2.) This Second Appeal has been filed by the plaintiff-appellant against the judgment of affirmance passed by the learned court of appeal below.

(3.) The plaintiff-appellant had filed two suits, namely, Eviction Suits No. 8 of 1985 and 9 of 1985 for eviction against the same defendant with respect to different properties, which were heard and tried analogous and were dismissed by a common judgment and decree dated 21.8.1990 passed by the learned Munsif, Biharsharif, Nalanda. Against the said judgment and decree, Title Appeal No. 81 of 1990 (1 of 1992) was filed by the plaintiff-appellant, which was dismissed by the learned 5th Additional District Judge, Nalanda, by the impugned judgment and decree dated 5.5.1995.