SRIMATI VINITA DEVI Vs. SANJAY KUMAR

JUDGEMENT

(1.) The instant civil miscellaneous petition has been preferred by petitioners/plaintiffs for quashing the impugned order dtd. 3/2/2023 passed in Title Suit No.64 of 2021 by Civil Judge (S.D.) VII, Hazaribagh, whereby and whereunder the application dtd. 17/11/2022(Annexure-4) filed under order 6 rule 17 of CPC on behalf of plaintiffs has been dismissed.

(2.) plaintiffs/petitioners have instituted Title Suit No.64 of 2021 claiming relief(s) for declaration of right, title interest over the suit property which the defendants forcibly occupied and illegally dispossessed the plaintiffs and also for recovery of possession coupled with injunction restraining the defendants from raising any construction over the suit land.

(3.) According to the plaintiffs, the suit property pertaining to Khata No.25, plot No.121 area 8 decimals of land situated in village Masirpirhi District Hazaribagh was purchased by plaintiff No.1 from one Smt. Sudama Sinha wife of Ramjatan Singh through registered sale deed dtd. 12/11/2018 for valuable consideration amount of Rs.8.00 lakhs(Rs.Eight lakhs).