RUBY KANDIR Vs. SHANTI BHENGRA

JUDGEMENT

(1.) Appellants are the defendants who have preferred the appeal against the Judgment of reversal passed by 3rd Additional Judicial Commissioner, Ranchi in Title Appeal No.93 of 1992 whereby the plaintiff's appeal has been allowed.

(2.) The parties shall be referred to by their original placement in the suit and shall include their legal representatives who have been substituted from time to time.

(3.) The plaintiffs filed the suit for declaration of their title and possession over entire R.S. plot No. 218, Khata No. 20, situated in village Kamato Martin Bungla, Revenue Thana Khunti, Dist- Ranchi measuring an area of 0.82 acres, and in the alternative for recovery of possession over the said land, if the plaintiffs were not found in possession and also the cost of the suit.