SARDAR SURENDRA SINGH Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard, learned counsel for the parties.

(2.) Plaintiff filed the suit for declaration of right, title and interest over the suit property measuring an area of 08 decimals under Khata No.298 detailed in Schedule A of the plaint.

(3.) Plaintiff claim title over the suit land on the basis of a registered sale deed executed by Sheikh Kurban vide registered sale deed dtd. 1/12/1973. Plaintiff's father came as a refugee from Pakistant in 1946-47 and with consent of Seikh Kuban started a hotel business. There was an agreement of sale and later registered sale deed was executed.The State has been impleaded as party through the Deputy Commissioner.