MOHAMAD ANSARI Vs. MD. HASAN

JUDGEMENT

(1.) Heard Mr. Manjul Prasad, learned senior counsel appearing for the appellant.

(2.) This second appeal has been filed being aggrieved and dissatisfied with the judgment and decree dtd. 3/10/2013 (decree sealed and signed on 18/11/2013) passed by the learned District Judge No.II, Palamau at Daltonganj in Title Appeal No.03 of 1997 affirming the judgment and decree dtd. 19/12/1996 (decree sealed and signed on 10/1/1997) passed by the learned 2nd Additional Munsif, Daltonganj in Title Suit No.53 of 1992.

(3.) Title Suit No.53 of 1992 was instituted by the appellants/plaintiff for declaration of plaintiff's valid title and possession over the suit properties by virtue of registered deed of Baimokasa being deed no.1175 dtd. 2/3/1987 executed by the proforma defendant no.3 namely Sheikh Mohammad Rasul and for other relief which the plaintiff be entitled with cost of the suit. The learned trial court after appreciating the evidence, dismissed the said title suit. Aggrieved with that judgment, the appellants/plaintiff preferred Title Appeal No.03 of 1997 which was dismissed by the learned District Judge-II, Palamau at Daltonganj vide judgment dtd. 3/10/2013 affirming the judgment passed by the learned trial court dtd. 19/12/1996. Aggrieved with that judgment, the present second appeal has been filed by the appellants/plaintiff.