RADHAMANI DEVI Vs. HEMANT HORO

JUDGEMENT

(1.) Heard Mr. Sandeep Verma, learned counsel appearing for the appellants and Mr. Shekhar Prasad Sinha, learned counsel appearing for the contesting respondents.

(2.) This second appeal has been filed being aggrieved and dissatisfied with the judgment dtd. 9/4/1996 and the decree following thereupon signed on 25/5/1996, passed in Title Appeal No. 111 of 1993, by the VIIIth Additional Judicial Commissioner, Ranchi, dismissing the said appeal and thereby confirming the judgment dtd. 16/9/1993 and the decree signed on 25/9/1993, passed in Title Suit No. 143 of 1989, by the learned Sub Judge-IIIrd, Ranchi.

(3.) The suit was instituted by the appellant/plaintiff for declaration of his title and confirmation of his possession over the suit property, appended in Schedule-A of the plaint. Further prayer was made to refrain the defendants by way of permanent injunction from creating obstruction and nuisance by use of force in his cultivation work and other reliefs, for which, the appellant / plaintiff found to be entitled.