(1.) Plaintiff is the appellant who has preferred the appeal against the judgment of affirmation in appeal by which the Judgment passed in Title Suit No. 19 of 1989/ 7 of 1999 has been affirmed.
(2.) The plaintiff filed the suit for declaration of title to confirm the possession over the suit property and also for perpetual injunction against the defendants from disturbing the possession of the plaintiff.
(3.) The case of the plaintiff is that he was married to Rajia Khatoon on 20/7/1971 at Irba, Ranchi with the daughter of defendant no.1 and at the time of Nikah defendant No. 1 had promised that he had one son Maksud and that he will keep plaintiff in his house and will share half the land and house with him. It is further case of the plaintiff that the defendants were in need of money and a proposal was made to sell the property of Irba at Ranchi. In pursuance of the proposal the plaintiff purchased the suit property by a registered deed of sale on 9/8/85. Later, when she got the certified copy of sale deeds No. 8361 and 8817 dtd. 3/9/1985 he discovered that by mistake his name has not been mentioned in the sale deed as vendee but the possession over the property was given to the plaintiff. Later on in 1986 the defendants abused and threatened the wife of the plaintiff regarding which a proceeding under Sec. 107 of the Cr.P.C. was drawn. It was against this background, the present declaratory suit has been filed.