BHUGLU SOREN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel appearing for the parties.

(2.) This second appeal has been filed against the Judgement and decree dtd. 27/6/2022 (Decree sealed and signed on 11/7/2022) passed by the learned District Judge-II, Seraikella-Kharsawan in Title Appeal No.17 of 2018 whereby and whereunder the appeal was dismissed, confirming the Judgment and decree dtd. 30/9/2008 (Decree sealed and signed on 10/11/2008) passed by the learned Munsif, Seraikella in Title Suit No.43 of 1999 and Title Suit No.26/2007 whereby and whereunder the suit was dismissed on contest.

(3.) The plaintiffs had filed the suit against the defendants for declaration of right, title and interest over the suit land and for recovery of khas possession of the same and also for injunction.