PEOS KERKETTA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned Counsel for the appellant and learned Counsel for the State.

(2.) This appeal is directed against the judgment and decree dated 27.09.2003 (decree signed on 14.11.2003) passed by Sri Sheo Bechan Yadav, Sub- Judge-II, Gumla in Title Suit No. 04 of 1996, by which judgment learned Sub Judge dismissed the suit of the plaintiff, hence this appeal.

(3.) The appellant-plaintiff, Peos Kerketta filed the title suit for declaration that the suit land was settled with plaintiff vide Settlement Case No. 3 of 1967-68 by the defendants is a valid and legal settlement and the order passed by D.C. Gumla in Misc. Appeal No. 15 of 1994-95 dated 19.02.1995 is erroneous illegal and is liable to be cancelled.