BHIKHUWA ORAON Vs. BARAIK KRISHNADEO SINGH

JUDGEMENT

(1.) Heard Mr. Arun Kumar, the learned counsel appearing for the appellants.

(2.) The appellant has preferred this Second Appeal against the judgment and decree dated 29.03.2017 and 18.04.2017, respectively passed by the learned Principal District Judge, Gumla in Title Appeal No.21 of 2012 whereby the learned court of appeal has dismissed the appeal and confirmed the judgment and decree dated 12.09.2012 and 29.09.2012, respectively passed by learned Civil Judge, Junior Division-I, Gumla in Title Suit No.11 of 2001.

(3.) The appellant-plaintiffs instituted the suit against the five defendants including Deputy Commissioner, Gumla with a direction to confirm their possession over the suit land and sought a declaration to the effect that the R.S.Khata No.2 prepared in the name of Baraik Deonandan Singh null and void and not binding against the plaintiffs and lastly to award the costs of the suit.