MITHILESH DEVI Vs. MUNDRIKA SAO

JUDGEMENT

(1.) Heard Mr. Praveen Akhauri, learned counsel appearing for the appellant-plaintiff and Mr. Shashank Shekhar, learned counsel appearing for the respondent-defendant.

(2.) This second appeal has been filed being aggrieved and dissatisfied with the judgment dtd. 26/7/1999 and the decree following thereupon signed on 10/8/1999, passed in Title Appeal No. 92 of 1993, by the Vth Additional Judicial Commissioner, Ranchi, dismissing the said appeal and thereby affirming the judgment dtd. 12/5/1993, passed in Title Suit No. 162 of 1989, by the learned Additional Munsif, Ranchi.

(3.) The Title Suit No. 162 of 1989 / 115 of 1989 was instituted by the plaintiff-appellant for declaration of the title and recovery of possession of R.S. Plot No. 1341/A-1 under Khata No. 34 in village Hatma, P.S.-Ranchi, described in Schedule-A of the plaint. The prayer was also made for decree for mesne profit pendent lite and future along with cost of the suit.