BIGA PAHAN Vs. ADOLF XITAIN ALIAS ADOLF TIRKEY

JUDGEMENT

(1.) This second appeal is directed against a judgment and decree dated 5-6-1981 passed by Srimati Rajendra Kumari Vllith Additional Sub-judge Ranchi in Title Appeal No. 2214 of 1980-81 whereby and whereunder the said learned court reversed the judgment and decree dated 22-12-1979 passed by Shri Mohan Lal Das, 1st Additional Munsif, Ranchi in Title Suit No. 72/6 of 1977-79 decreeing the plaintiff-appellants suit.

(2.) The facts of the case in lie in a very narrow compass.

(3.) The plaintiffs-appellant filed the aforementioned suit for declaration of title in respect of the properties in suit as also for a decree for recovery of possession thereof.