SAROJ KUMAR SINGH Vs. DEPUTY COMMISSIONER

JUDGEMENT

(1.) Heard the learned counsel for the appellants.

(2.) This Second Appeal, under Sec. 100 of Code of Civil Procedure, has been preferred against the judgment of concurrence dtd. 31/1/2022 passed by the District Judge-III, Koderma in Civil Appeal No.24 of 2018 whereby and where under the learned first appellate court has upheld the judgment and decree passed by the trial court being the Additional Munsif-II, Koderma in Title Suit No.49 of 2010 dtd. 31/8/2018 whereby and where under the learned Additional Munsif-II, Koderma dismissed the suit of the plaintiffs and the District Judge-III, Koderma dismissed the appeal on contest but with cost.

(3.) The brief facts of the case is that the appellants filed Title Suit No.49 of 2010 in the court of Additional Munsif-II, Koderma with a prayer for declaration of their right, title and interest over the land mentioned in Schedule-A of the plaint and permanent injunction restraining the defendants from interfering with the possession of the plaintiffs and other reliefs.