SAMDEOM HORO Vs. SHANTI AIND

JUDGEMENT

(1.) Heard Mr. Amar Kumar Sinha, the learned counsel appearing on behalf of the appellants and Mr. Praveen Akhauri, the learned counsel appearing on behalf of the respondent-State.

(2.) Although the appearance has been made on behalf of the private-respondents, but on repeated call, nobody has responded on behalf of the private-respondents.

(3.) This second appeal has been filed being aggrieved with the judgment dtd. 5/8/2008 (decree signed on 14/8/2008), passed in Title Appeal No.65 of 1999 affirming the judgment and decree dtd. 31/8/1999 (decree signed on 29/9/1999) passed by the learned Sub- Judge at Khunti in Title Suit No.12 of 1988.