ASHOK KUMAR AGARWAL Vs. NAKUL SAO

JUDGEMENT

(1.) Heard Mr. Sudhir Kumar Sharma, learned counsel appearing for the appellant and Mr. Sachin Kumar along with Ms Surbhi, learned counsel appearing for the respondent.

(2.) This second appeal has been filed being aggrieved and dissatisfied with the judgment dtd. 15/4/2014 and the decree signed on 29/4/2014, passed in Title Eviction Appeal No. 03 of 2012, by the Principal District Judge, Simdega, whereby, he has been pleased to dismiss the appeal by way of affirming the judgment dtd. 4/1/2012 and the decree signed on 12/1/2012, passed in Title Eviction Suit No. 04 of 2009, by the learned Munsif, Simdega, the appellant herein has preferred this second appeal.

(3.) The Title Eviction Suit No. 04 of 2009 was instituted by the respondent herein for eviction of the appellant from the property in question. The said suit was decreed in favour of the plaintiff-respondent. The appellant herein has preferred an appeal before the learned Principal District Judge, Simdega in Title Eviction Appeal No. 03 of 2012.