BINA DEVI Vs. ROSHAN KUMAR SURIN

JUDGEMENT

(1.) With the consent of the parties, this appeal as well as I.A. No. 1334 of 2011 are heard together and are being disposed of by this order.

(2.) This appeal is against the order dated 7.4.2011 passed by Sub-Judge-VIII, Ranchi in Title Suit No. 138 of 2010, whereby learned court below has rejected the plaintiff-petitioner's prayer for issuing appropriate injunction, restraining the defendant nos. 1 to 3 from interfering with the peaceful possession of the plaintiff over the suit lands.

(3.) In the said soil, the plaintiff has sought a decree for specific performance of agreement between the predecessors in interest of defendant nos. 1 to 3 and the plaintiff and has also prayed that she be put in khas possession over the suit land, if she is found dispossessed