RAMJEE PRASAD Vs. BALKU ORAON

JUDGEMENT

(1.) Heard Mr. Amar Kumar Sinha, learned counsel for the appellants/plaintiffs and Mr. Rahul Kumar Gupta, learned counsel for respondent no.1/defendant.

(2.) This second appeal has been filed being aggrieved and dissatisfied with the judgment and decree dtd. 14/8/2000 (decree signed on 22/8/2000) passed by the learned Additional Judicial Commissioner, Lohardaga dismissing Title Appeal No.96/B of 1990/3 of 1994 and confirming the judgment and decree dtd. 9/8/1990 passed by the learned Sub-Judge-II, Lohardaga in Title Suit No.138 of 1986.

(3.) The appellants/plaintiffs instituted Title Suit No.138 of 1986 for declaration of the right, title and interest of Ramdhani Sahu, plaintiff no.1 with respect to the properties in suit and also for a decree for recovery of possession of the same and for putting him in separate khas possession of the same. The suit was on contest dismissed by the learned trial court vide judgment dtd. 9/8/1990. Aggrieved with that judgment, the appellants/plaintiffs filed Title Appeal No.96B of 1990/3 of 1994 and vide judgment dtd. 14/8/2000, the learned appellate court has dismissed the title appeal and affirmed the judgment of the learned trial court. Aggrieved with that judgment, the appellants/plaintiffs have filed the present second appeal.