RAM CHAITTAR SAHU Vs. SADRUL HASSAN

JUDGEMENT

(1.) This Second Appeal is directed against the judgment and order dated 22-9-1990 passed in M.T.A. No. 6/45 of 1981/87 by the 2nd Additional District Judge, Begusarai.

(2.) The appellants were defendants in the original title suit, which was filed by the plaintiff-respondents for declaration of their title and recovery of possession over the suit land described in the Schedule of the plaint.

(3.) The matter was heard by the learned Munsif, First Court, Begusarai, who dismissed the suit, as according to him, the plaintiff failed to prove that they have any subsisting title over the suit land. The plaintiffs thereafter filed an appeal bearing TA. No. 6/45 of 1981/87 before the District Judge, Begusarai, which was heard by the 2nd Additional District Judge, Begusarai, and the said Court in the impugned judgment dated 22-9-1990 has found the plaintiffs' claim true and reversed the judgment of the trial court and also directed the defendants to deliver possession to the plaintiffs within two months from the date of the decree, failing which the plaintiffs will be entitled to take possession through the process of Court. Being aggrieved and dissatisfied with the aforesaid judgment and order this Second Appeal has been filed.