SUHEJAN BIBI Vs. AZIZ ANSARI

JUDGEMENT

(1.) This second appeal is against the concurrent findings and judgment and decree of the learned Courts below.

(2.) The original Appellant-Abdul Sat-tar Ansari was Defendant No. 1 in Title Suit No. 88 of 1997.

(3.) The said title suit was filed by the Plaintiff-Respondent No. 1, praying for a decree declaring that the Plaintiff has hat right, title interest and possession over the suit land, being part of Plot Nos. 1101, 1099 and 1100 under khata Nos. 17, 15 and 42, measuring an area of 10 decimals in Mauja Dumro, PS Marafari, District Bokaro, fully described in Schedule-A of the plaint. He also prayed for a decree, declaring that Defendant No. 1 has no manner of right, title, interest and possession over the suit land and for permanent injunction, restraining the Defendant No. 1 from interfering with the Plaintiffs peaceful possession over the suit land.