ASHOKA DEY Vs. CHAYA DEY

JUDGEMENT

(1.) Heard Mr. Sidhartha Roy, learned counsel appearing for the appellants and Mr. Vishal Kumar Tiwari, learned counsel appearing for the respondents.

(2.) The present second appeal has been filed being aggrieved and dissatisfied with the judgment dtd. 31/5/2012 and the decree dtd. 14/6/2012, passed in Title Appeal No. 09 of 2010, by the learned Principal District Judge, Jamtara, whereby the appeal has been dismissed and the judgment dtd. 5/10/2010 and decree dtd. 24/10/2010, passed by learned Sub-Judge-I, Jamtara, in Title Suit No. 42 of 1993 has been affirmed.

(3.) The appellants instituted the suit for declaration of their right, title and interest over the properties prescribed in Schedule-A, B and C of the plaint and further for declaration that the defendants first party and second party have absolutely no right over the land in suit and also for recovery of possession of properties and confirmation of possession besides other reliefs and cost of the suit.