STATE OF JHARKHAND Vs. JAMUNA DAS DHARMADA TRUST

JUDGEMENT

(1.) Heard Mr. Deepak Kumar Dubey, learned counsel for the appellants.

(2.) This second appeal has been filed being aggrieved and dissatisfied with judgment dtd. 26/11/2009 and decree signed on 8/12/2009 passed by learned Additional District Judge, Fast Track Court, Koderma in Title Appeal No. 12 of 2007, confirming the judgment dtd. 21/12/2006 and decree signed and sealed on 8/1/2007 by learned Sub-Judge-IV, Koderma in Title Suit No. 25 of 2004.

(3.) The plaintiff/respondent has instituted Title Suit No. 25 of 2004 against the appellants/defendants nos. 1 and 2 that defendant nos. 1 and 2 have got no concern over it. Prayer has also been made for the cost of the suit. The said suit was decided by the learned trial court by judgment dtd. 21/12/2006 and the said suit was dismissed. Aggrieved with that the appellants preferred Title Appeal No. 12 of 2007 which was dismissed vide order dtd. 26/11/2009 affirming the judgment of the learned trial court. Aggrieved with that the present second appeal has been filed.