RAM GOPAL RAI Vs. MANAGER RAI

JUDGEMENT

(1.) THIS second appeal has been filed by the plaintiffs -respondents -appellants challenging the order of the learned court of appeal below. The matter arises out of Title Suit No. 27 of 1986 which was filed by the appellants for declaration of their title and confirmation of possession and in the alternative recovery of possession and also for permanent injunction and other ancillary reliefs.

(2.) THE plaintiffs claim the suit properties to be their ancestral properties which they inherited and remained in possession. They further claimed that one Sajivan Singh executed a sale deed with respect to the suit land in favour of defendant No. 1, Manager Rai which is forged and fabricated but on its basis defendant no. 1 got his name mutated in collusion with the Circle Officer and tried to dispossess the plaintiffs.

(3.) ON the pleadings of the parties the learned trial court formulated the following issues for deciding the suit: -