KARIM KHAN Vs. BIBI SAMNA KHATOON

JUDGEMENT

(1.) Heard Mr. Kundan Kumar Ambastha, learned counsel for the appellants and Mr. Sudhir Kr. Sharma, learned counsel for the respondent no. 1.

(2.) Though, the second appeal has not been admitted as yet however, Mr. Sudhir Kr. Sharma, learned counsel appeared on behalf of the respondent no. 1 suo motu.

(3.) This second appeal has been filed being aggrieved and dissatisfied with judgment dtd. 10/9/2012 (decree signed on 28/9/12) passed by the learned Principal District Judge, Chatra in Title Appeal No. 20 of 2011 whereby the learned trial court has been pleased to allow the appeal preferred by the respondent/plaintiff against the judgment dtd. 29/8/2011 (decree signed on 12/9/2011) passed by the learned Munsif, Chatra in Title Suit No. 06/2003 whereby the suit of the plaintiffs and counter claim of the defendant no. 4 has been dismissed.