UJJWAY KUMAR Vs. KEDAR SAH

JUDGEMENT

(1.) THIS second appeal has been filed by defendants -appellants -appellants challenging the judgments and decree of both the learned courts below.

(2.) THE matter arises out of Title Suit No. 04 of 1979 which was filed by the plaintiffs -respondents -respondents with respect to 251/2 decimals (now 21 decimals) of C.S. Plot No. 232 (part) which is now R.S. Plot No. 495/1128 appertaining to C.S. Khata No. 2 (part) which is now R.S. Khata No. 110 of Thana No. 204 in Mouza Aminabad Semapur within Barari Police station in the district of Katihar for the following reliefs:

(3.) AFTER considering the arguments led and evidences produced by both the parties, learned Subordinate Judge, III, Katihar vide his judgment and decree dated 30.07.1992 decreed the suit on contest with cost after arriving at the following findings: