ASHOK KUMAR SINGH Vs. NASIR KHAN

JUDGEMENT

(1.) Appellants are the plaintiffs who have preferred the instant appeal against the judgment and decree passed by the 4th Additional District Judge, Hazaribagh in Title Appeal No. 59 of 1985 against the judgment and decree passed in Title Suit No. 70 of 1980 by which the trial court judgment was reversed and the plaintiffs' suit was dismissed.

(2.) Since this is an old case therefore, the parties will be referred by their original placement in the suit and will include the legal representatives substituted at different stages.

(3.) The plaintiffs filed the suit for declaration of right, title, interest and possession over the suit land fully detailed in Schedule B and C of the plaint and a prayer for evicting defendant no. 2 from Schedule B property after declaring him to be tenant of defendant no.1.