KRISHNA TURI Vs. EMIL MINJ

JUDGEMENT

(1.) Heard Dr. H. Waris, learned counsel appearing for the appellants and Mr. Vikash Kumar, learned counsel appearing for the respondents.

(2.) This second appeal has been filed being aggrieved and dissatisfied with the judgment dtd. 23/1/2001 and the decree signed on 03. 02.2001, passed in Title Appeal No. 05 of 1991 by the learned Additional District Judge, Simdega, allowing the said title appeal and setting aside the judgment dtd. 7/12/1990 and the decree signed on 3/1/1991, passed in Title Suit No. 02 of 1984 by the learned Munsif, Simdega.

(3.) The Title Suit No. 02 of 1984 was instituted for adjudication of the right, title and interest over the suit land, as described in the plaint and for declaration of sale deed No. 8518 dtd. 26/11/1980, executed by Bhukhan Turi and Dhutu Turi registered at Ranchi as farji, fabricated, null and void, in-operative and not binding on the plaintiffs.