VINAY RAJAK Vs. GARIB MANDAL

JUDGEMENT

(1.) By the judgment and decree, dated 26.05.2015/09.06.2015, passed, by learned 1st Additional District Judge, Khagaria, in Title Appeal No. 09 of 2011, the judgment and decree, dated 22.02.2011/09.03.2011, passed by learned Additional Munsif, Khagaria, in Title Suit No. 51 of 2003, has been reversed.

(2.) The present second appeal is against the said judgment and decree, dated 26.05.2015/09.06.2015, passed by the appellate court below, in Title Appeal No. 09 of 2011.

(3.) The suit was filed by the plaintiffs, who are respondents 1st set herein, mainly against the defendants 1st party, for declaration of their title and recovery of possession over the suit land, under Khesra No. 498, Khata No. 297, ad-measuring 12 dhurs, along with the mesne profit arising out of the suit land.