INDRAJEET CHAUDHARY Vs. RAJ KISHORE PRASAD

JUDGEMENT

(1.) Heard Mr. Bashishtha Narayan Mishra, learned counsel for the appellant.

(2.) The appellant filed this appeal against the judgment and decree dated 25.01.2018 passed by Additional District Judge VI, West Champaran, Bettiah in Title Appeal No. 74 of 2016 by which the learned Additional District Judge affirmed the judgment and decree dated 14.09.2016 passed by Sub Judge-I, West Champaran, Bettiah in Title Suit No. 80 of 2009 decreeing the suit of the plaintiff.

(3.) The appellant is the defendant 1st set in the suit. The plaintiff filed the suit seeking relief for declaration that the plaintiff and his wife have got title over the suit land by virtue of sale deed executed by Surendra Kishore Sharma on 14.11.2000 and the possession of the defendant 1st set be declared illegal and encroacher upon the suit land and the defendant 1st set be restrained from changing or encumbering the suit properties.