LAWS(JHAR)-2022-2-49

SUSHIL MINZ Vs. MUKUT AJAY DAN MINZ

Decided On February 23, 2022
Sushil Minz Appellant
V/S
Mukut Ajay Dan Minz Respondents

JUDGEMENT

(1.) Appellants are the legal representatives of the defendants who have preferred the instant appeal against the judgment and decree passed by 5th Additional Judicial Commissioner, Ranchi in Title Appeal No. 104/89 affirming the judgment and decree dtd. 8/9/1989 in Title Suit No. 94/281 of 1983-87.

(2.) Parties shall be referred to their original placement in the suit and will included their LRs.

(3.) The plaintiff Mukut Ajay Dan Minj and others filed the suit for declaration of title over the suit land fully described in Schedule C of the plaint, confirmation of possession or if in the alternative not found in possession then for recovery of possession. Further, in the alternative in the absence of partition, for decree of partition, for the plaintiff's half share of the property shown in Schedule E of the plaint.