JANAK PANDEY Vs. RAM NIWAS PANDEY

JUDGEMENT

(1.) Heard.

(2.) This Second Appeal under Sec. 100 of the Code of Civil Procedure, 1908 has been preferred against the judgment of affirmance dtd. 18/9/2018 passed by learned District Judge, IV, Palamau at Daltonganj in Title Appeal No. 38 of 2013 whereby and where under, learned First Appellate Court has dismissed the appeal and upheld the judgment and decree dtd. 29/6/2013 passed by learned Civil Judge (Munsif), Palamau, Daltonganj in Title Suit No. 129 of 2003.

(3.) The brief facts of the case is that the plaintiff filed the Title Suit no. 129 of 2003 for declaration of title over the suit land and also made the prayer that if the plaintiff is found dispossessed, then the plaintiff be put in possession over the suit land by the process of the court.