LAXMI DEVI Vs. KUNTI DEVI

JUDGEMENT

(1.) The appellant is the plaintiff, who has preferred the appeal against the Judgment of reversal passed in Title Appeal No.61 of 2004 by Additional District Judge, F.T.C., Koderma.

(2.) Since it is an old case, therefore the parties shall be referred to by their original placement in the suit and will include their legal representatives who have been substituted from time.

(3.) The plaintiff Gurucharan Modi filed T.S. No. 16 of 2000 in the Court of Munsif Koderma for declaration of his subsisting Raiyati Kaiyami right, title, interest, possession and concern over the suit land more fully described in the schedule of the plaint comprising of 1.07 acres of land in Khata No. 20 of Mauza Bhagadih and Khata No. 29 of Mauza Khutta, P.S- Satgawan, District- Koderma and in case of dispossession for putting in khas possession of it, and for declaration that registered deed of sale bearing No. 6647 dtd. 14/11/1946 and sale deed No.3350 dtd. 20/4/1955 to be null and void.