GURULEEN DAS Vs. DHARAM DAS

JUDGEMENT

(1.) THE defendants, against the judgment and decree dated 29.9.1972, passed by the Additional Subordinate Judge, Barh, in Title Suit No. 38 of 1966 have preferred this Appeal.

(2.) BY the impugned judgment and decree, the suit was decreed in part. The plaintiff was declared Mahanth of Nanaksahi Udasin Sangat, Gulabbagh, Barh within Patna district and was entitled to recover possession of the suit land from the defendants.

(3.) THE plaintiff came to know that Rana Sheolakhpati Singh, the defendant No. 4, in collusion with Bandya Das, the defendant No. 1 had manufactured a Trust deed dated 16.7.1960 and deceptfully obtained signature of Mahanth Uttam Das thereon. However, the said document was never acted upon and was asked to be declared as void.