MOST REHAN KHATOON Vs. REYAJUDDIN

JUDGEMENT

(1.) Heard the learned counsel for the appellants.

(2.) No one turns up on behalf of the respondents in spite of repeated calls, though notice has validly been served upon them. Hence, this appeal is heard and disposed of ex-parte.

(3.) This Second Appeal under Sec. 100 of the Code of Civil Procedure has been directed against the judgment and decree of reversal dtd. 2/2/1998 passed by learned 5th Additional District Judge, Giridih, in Title Appeal No.26 of 1996 by which the learned first appellate court reversed the judgment and decree of dismissal of the suit of the plaintiff filed with a prayer for:-