SAHDEO LOHRA Vs. LALO ORAIN

JUDGEMENT

(1.) This plaintiff is before this Court in appeal against the judgment of reversal passed by the Additional District Judge, Fast Track Court No.1, Gumla, in Title Appeal No. 19 of 1996, whereby and whereunder the judgment and decree passed in Title Suit No. 9 of 1991 has been reversed.

(2.) The parties shall be referred by their original placement in the suit and shall include their legal-representatives substituted at different stages.

(3.) The plaintiff Dukha Oraon filed the suit for declaration of Title with respect to the suit land fully detailed in the plaint and for declaring that the order passed in S.A.R. case No. 60/88-89 and SAR Appeal No. 10 of 1989 dtd. 3/7/1989 and 16/11/1990 was not binding on the plaintiff and as such the defendant be restrained from interfering with the possession of the plaintiff over the suit land and in case the plaintiff is found not in possession then a decree for recovery of possession be passed in his favour.