MANMOHAN KEHERI Vs. JITENDRA KUMAR SAHU

JUDGEMENT

(1.) This appeal has been filed by the plaintiffs against the judgment and decree dtd. 21/9/2017 (decree signed on 13/11/2017) passed by the learned District Judge, VI, Gumla, whereby Title Appeal No. 3 of 2014 has been allowed in part and the judgment and decree dtd. 21/12/2013 (decree signed on 18/1/2014) passed by the learned Civil Judge (Senior Division) No. I, Gumla in Title Suit No. 22 of 2001 to the aforesaid extent has been confirmed.

(2.) The suit was filed seeking a declaration of right, title and possession and if found dispossessed delivery of possession with respect to the suit land and for declaring that the sale deed No. 2640,2641, 2642 executed on 17/12/1996 are null and void.

(3.) Arguments of the appellants.