PAITAR MANDAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In this Second Appeal, the appellant seeks to challenge the judgment dtd. 27/7/2023 and decree dtd. 14/8/2023 passed in Civil Appeal No. 15 of 2016 whereby the Title Suit No. 166 of 2007 filed by him was dismissed.

(2.) The appellant was plaintiff in Title Suit No. 166 of 2007 which was instituted by him for a declaration as regards his valid and subsisting title and the confirmation of possession over the subject land, measuring about 0.12 decimals in plot no. 757 and another piece of land measuring about 0.40 decimals in plot no.428 in J.B No. 1 at village Gardi within Jarmundi PS in the district of Dumka.

(3.) The suit was dismissed by judgment dtd. 15/3/2015 and the appeal preferred by the plaintiff has also been dismissed by the judgment rendered on 27/7/2023 in Civil Appeal No. 15 of 2016.