SULEMAN MIAN Vs. AURANGJEB MIAN

JUDGEMENT

(1.) This Second Appeal is against the judgment and decree dated 11.10.2007 passed by Additional District Judge-cum-F.T.C. No. III, Palamau at Daltonganj in Title Appeal No. 53 of 2005.

(2.) By the said decree, learned lower appellate court has affirmed and upheld the judgment and decree of learned trial court and dismissed the appeal.

(3.) The Appellants were the Defendants and the decrees of learned trial court and learned lower appellate court have gone against them.