JYOTI NAYAK Vs. PUTLI DEVI @ KARUNA MAHTO

JUDGEMENT

(1.) By the Court. -This appeal is against the judgment and decree dated 6.3.2008 passed by learned Additional District Judge, F. T. C-1X, East Singhbhum at Jamshedpur whereby learned lower appellant Court has upheld and affirmed the judgment dated 11.12.2002 and decree (decree signed dated 19.12.2002} passed by learned Munsif, Ghatsila in T. S. No. 8/98. The defendants are the appellants. The suit filed by the plaintiffs was decreed by learned Trial Court and the decree was affirmed by learned lower appellate Court.

(2.) The plaintiffs had filed suit for declaration of their right, title, interest and recovery of possession over the suit land.

(3.) The admitted claim of the plaintiffs is that they are the descendants of the recorded tenants of the land appertaining to khata No. 87. Plot Nos. 572. 573 & 570. measuring an area of 0.03 Decimals of Village - Khairbani, P. S - Shyamsunderpur, District - Singhbhum East.