NIRANJAN MAHTO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The Instant Second Appeal preferred at the behest of the Plaintiff/Appellant is listed for hearing under Order 41, Rule 11, Code of Civil Procedure.

(2.) judgment and decree challenged in the Second Appeal is dated 13th March. 2008/28th March. 2008 passed by the Xth Additional Judicial Commissioner, Ranchi, in Title Appeal No. 27 of 2004 dismissing and confirming the judgment dated 12th April, 2004 and the decree dated 23rd April, 2004 passed by the Munsif, Khunti in Title Suit No. 11 of 1995, whereby the learned Court dismissed the suit of the Plaintiff/Appellant on contest.

(3.) Title Suit No. 11 of 1995 was preferred by the Plaintiff claiming reliefs for a decree for declaration regarding the house of the Plaintiff standing over R.S. Plot No. 2078 situated in village Ulilohar, P.S. Tamar, District Ranchi to the effect that he has not encroached on the public land and also claiming a sum of Rs. 5000/-as compensation for harassment and also towards losses suffered by the Plaintiff on account of incorrect report of Defendant No. 3 and also costs of the suit.