ETWARI DEVI Vs. JHAGRU HAZAM

JUDGEMENT

(1.) The appellants are the plaintiff of T.S. No. 31 of 1990 and the appeal is preferred against the order of reversal passed by the appellate Court in Title Appeal No. 98 of 1995 by 1st Additional Judicial Commissioner, Ranchi, Jharkhand.

(2.) The parties shall be referred by their placement in the original suit and shall include their Legal Representatives substituted from time to time.

(3.) The plaintiff filed the suit, for declaration of right, title and interest of the plaintiff over the suit land shown in Schedule A and for declaration that the sale deed dtd. 11/9/1946 alleged to be executed and registered by the plaintiff was forged and fabricated document and not binding on the plaintiff. The suit land comprised of an area of 4.61 acres being portion of Khata nos. 34 and 33 of village Sindri, P.S Arki Distt. - Ranchi. PLAINTIFFS CASE