PRAKASH NARAYAN SINGH Vs. DAYAMANI DEVI AND OTHERS

JUDGEMENT

(1.) This is defendant's second appeal under section 100 of the Code of Civil Procedure, 1908 (hereinafter referred to as 'the Code'), against the judgment of reversal dated 30.07.2009, passed by learned First Additional Sessions Judge, Katihar, in Tittle Appeal No. 18 of 1996, whereby and whereunder learned first appellate court has decreed the suit in favour of the plaintiffs-respondents which was dismissed by learned Sub Judge III, Katihar in Title Suit No. 34 of 1992.

(2.) The appeal has been heard under Order 41, Rule XI of the Code.

(3.) I have heard Mr. Shashi Shekhar Dwivedi, learned Senior Counsel, appearing on behalf of the appellant and Mr. P. K. Jaipuriya, learned counsel, appearing on behalf of the contesting respondents.