RADHIKA DEVI Vs. RAJESH KUMAR NIRANJAN

JUDGEMENT

(1.) THIS second appeal has been filed by the sole plaintiff-appellant, appellant challenging the judgments and decree of both the learned Courts below.

(2.) THE matter arises out of Title Suit No. 31 of 1987 which was filed by the sole plaintiff-appellant in January, 1987 for the following reliefs :

(3.) THE said suit was decreed in part and dismissed in part on contest without cost by the learned Subordinate Judge-VII, Patna vide judgment and decree dated 31-3-1992. The aforesaid judgment and decree of the trial Court was challenged by the plaintiff in Title Appeal No. 41 of 1992, which was dismissed on contest without cost by the learned Additional District Judge-II, Patna vide judgment and decree dated 19-12-1995. Both the aforesaid judgments and decree of the learned Courts below are under challenge in the instant second appeal.