RAGHUNANDAN PANDEY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Arwind Kumar, learned counsel appearing for the appellants and Mr. Nawal Kishore Pandey, learned counsel appearing for the State.

(2.) The appellants/appellants/plaintiffs have preferred this appeal against the judgment dtd. 27/3/2019 and decree dtd. 11/4/2019 passed by the learned District Judge-I, Giridih in Civil Appeal No.34/2015 dismissing the said appeal and affirming the judgment dtd. 16/9/2015 and decree dtd. 30/9/2015 passed by the learned Civil Judge (Sr. Division)-II, Giridih in Title Suit No.159/2000.

(3.) The appellants/plaintiffs have instituted the suit for declaration of their title over the suit land more specifically described in the schedule of the plaint and also for confirmation of their possession over the suit land. They also prayed that the order passed by the learned Additional Collector, Giridih in Revision Case No.1/1999-2000 be declared as illegal and not binding on the plaintiffs.