RAM KISHUN RAM Vs. KRISHNA RAM

JUDGEMENT

(1.) THE plaintiffs are the appellants in this appeal which has been filed against the impugned judgment and decree of reversal.

(2.) ADMITTEDLY plot Nos. 1167 and 1195 measuring 5 Khatas and 18 dhurs at village Main within Gaya district, stood recorded as Jagir of one Gobardhan Misir, son of Ram Sanehi Misir of the said village and in the remarks column thereof his possession as Brahmottardar was shown.

(3.) THE plaintiffs claiming themselves to be the discendants of one Ram Balak Ram filed Title Suit No. 75 of 1978 before the Munsif, Third Court, Gaya against the defendants for declaration of title and confirmation of possession over the Schedule 1 lands and if dispossessed during the pendency of the suit then for recovery of possession and permanent injunction restraining the defendants from interfering with their possession over the suit land.