BRAJ KISHORE SAHU Vs. TRIBHUWAN NATH SAHDEO

JUDGEMENT

(1.) Appellants are the plaintiffs in both these appeals who are before this Court in appeal against the judgment of affirmance in Title Appeal Nos. 66 and 67 of 1993. Title Appeal No. 66 of 1993 arises out of the judgment and decree in Title Suit No. 6/1987 and Title Appeal No. 67 of 1993 arises out Title Suit No. 7/87.

(2.) Both the appeals arise out of common judgment delivered by Additional district Judge Lohardaga in Title Appeal No. 66 and 67/93. They have been heard together and shall be disposed of by a common judgment.

(3.) Mortgage Title Suit No. 6 and 7 of 1987 was filed by Ram Dayal Sahu against Lal Pashupati Nath Sahdeo for foreclosure and to debar the defendant from redeeming the mortgage property comprising land measuring 1.28 acres fully detailed in both the plaints.