ANAND SINGH MUNDA Vs. SATNARAYAN SINGH MUNDA

JUDGEMENT

(1.) The plaintiffs/appellants have challenged the concurrent findings of both courts below in dismissing the suit on merits on the violation of substantial question of law formulated on 21/10/2019 "Whether the lower appellate court below was justified in not deciding the issues with regard to possession of the appellants/plaintiffs, whereas, the appellate court has formulated issue No.5 with that regard and the trial court below failed to formulate any issue with regard to issue No.5, which has been framed by the appellate court and in that view of the matter whether the judgment of the trial court is perverse or not and is in violation of order XLI Rule 31 of Code of Civil Procedure."

(2.) The appellants/plaintiffs have filed the original suit for following reliefs:-

(3.) The factual background of the case as per plaintiffs is that the plaintiffs' ancestors were Mundari Khutkattidar of village Hesadih within the police station Sonahatu, DistrictRanchi which is shown in the genealogy as under:-