PHODA DEVI Vs. GANESH MAHTO

JUDGEMENT

(1.) Plaintiffs are the appellants who have preferred this appeal against the judgment and decree passed in Title Appeal No. 42/1983 affirming the judgment passed in T.S. No. 70/1973 by the Addl. Munsif-I, Daltonganj.

(2.) Because the parties are many and this Judgment is in second appeal, it will be more convenient to refer to them by their placement in the original suit and will include L.Rs..00of those who died in the meantime during the pendency of the suit and appeal.

(3.) The plaintiff filed a suit for declaration that the suit land was their raiyati land, for confirmation of possession and permanent injunction, on the ground that the plaintiffs were heirs and descendants of the recorded tenant of the suit land whereas defendants were sons of recorded darraiyat Nanhku Mahto.