DAMODAR PRASAD Vs. MD.KASHIM ALI

JUDGEMENT

(1.) These appeals are against the common judgment and decree passed in Title Appeal No. 04 of 2005, Title Appeal No. 05 of 2005 and Title Appeal No. 06 of 2005. Since the facts and the law involved in the said appeals were similar, learned Court below has decided the said appeals by a common judgment. In view of the above, all the said second appeals have been taken up and heard together, as prayed for by learned counsel for the appellants and are being disposed of by this order.

(2.) These second appeals arise out of Suits, filed under the provisions of Section 87 of the Chotonagpur Tenancy Act in the Court of Settlement Officer, Latehar being Revenue Suit No. 1032/1990 (Md. Kashim Ali & Ors. v. Sazad Hussain & Ors.), Revenue Suit No. 1035/1990 (Md. Kashim Ali & Ors. v. Banwari Singh & Ors.), and Revenue Suit No. 1469/1990 (Damodar Prasad & Ors. v. Md. Nijam & Ors.).

(3.) In the said suits the plaintiffs had challenged the entries made in records of rights in respect of the suit land appertaining to C.S. Khata No. 4 of village Manika, P.S. Manika, District Latehar.