NILIMA KERKETTA Vs. MERRY ALEXIA MINJ

JUDGEMENT

(1.) Heard the learned counsel appearing on behalf of the parties.

(2.) This appeal arises out of judgment dtd. 2/6/2017 passed by the learned District Judge, Simdega whereby Title Appeal No. 7 of 2016 has been dismissed and the judgment and decree dtd. 30/6/2016 passed by the learned Sub Judge-I (Civil Judge Senior Division-I) Simdega in Title Suit No. 09 of 2012 has been affirmed.

(3.) The learned counsel for the appellant submits that there are concurrent findings recorded by both the Courts and the defendant no. 1 of the suit is the appellant before this court. Defendant No. 2 was the Deputy Commissioner who did not participate in the proceedings and the suit was admitted ex-parte with respect to defendant no. 2. The defendant no. 2 did not appear before the appellate court and before this court also the defendant no. 2 who is respondent no. 2 in the present case is not appearing.