SURESH PRAJAPATI Vs. JAILAL MAHTO

JUDGEMENT

(1.) Heard, learned counsel for the parties. 1. This Second Appeal is preferred against the judgment and decree passed in Title Appeal No.57 of 1987 by which the judgment and decree passed learned Sub Judge IV, Hazaribagh, in T.S. No.03/1975 /67 of 1987 has been reversed.

(2.) Parties shall be referred to by their placement in the original suit and shall include the legal representatives who have been substituted at different stages.

(3.) Appellants are the plaintiffs, who filed the suit for the following reliefs: a. Declaration of right, title, interest over the suit land fully detailed in Schedule A of the plaint, and also for declaration of title of plaintiff no.1-Meghan Kumhar over the land mentioned in Schedule B. b. Defendants be restrained by permanent injunction from interfering with the peaceful possession of the plaintiffs over the Schedule 'A' and 'B' land. c. If dispossessed during pendency of suit, for recovery of possession by evicting the defendants. CASE OF PLAINTIFF