BIJLA ORAON Vs. WIDOW OF DECEASED

JUDGEMENT

(1.) Heard Mr. Sachi Nandan Das, learned counsel for the appellants and Mr. Sidhartha Roy, learned counsel for the respondents.

(2.) This second appeal has been preferred being aggrieved and dissatisfied with the judgment and decree dtd. 3/12/1993 passed by the learned 6th Additional Judicial Commissioner, Ranchi in T.A. No.25/1991/T.R. No.47/1991 dismissing the appeal and affirming the judgment and decree of the learned trial court in Title Suit No.193/1985 dtd. 18/2/1991 passed by the learned Sub-Judge I, Khunti.

(3.) The appellants/plaintiffs instituted Title Suit No.193/1985 for confirmation of title and recovery of possession over the suit land, described in detail in the Schedule, given at the foot of the plaint, besides cost of the suit. On contest, the learned trial court has dismissed the suit. Being aggrieved with that judgment, the appellants/plaintiffs have filed T.A. No.25/1991/T.R. No.47/1991, which was dismissed vide judgment dtd. 3/12/1993 by the learned 6th Additional Judicial Commissioner, Ranchi affirming the judgment of the learned trial court. Aggrieved with that judgment, the present second appeal has been filed by the appellants.