MAHESH MANDAL Vs. DEEP NARAYAN YADAV

JUDGEMENT

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

(2.) No one turns up on behalf of the respondents; hence, this appeal is heard and disposed of ex-parte against the respondents.

(3.) This Second Appeal, under Sec. 100 of the Code of Civil Procedure, has been preferred against the judgment and decree dtd. 28/5/2012 passed by learned Principal District Judge, Sahibganj in Title Appeal No.41 of 2009 whereby and where under by the judgment of concurrence, the learned Principal District Judge, Sahibganj dismissed the appeal and upheld the judgment and decree passed by the trial court being the court of Subordinate Judge-III, Sahibganj in Title Suit No.11 of 2007 dtd. 30/6/2009.