HARI KUMHAR Vs. LALDEO KUMHAR

JUDGEMENT

(1.) This second appeal has been filed against the Judgment dtd. 8/5/2018 (Decree signed on 21/5/2018) passed by the learned Additional Judicial Commissioner-II at Ranchi in Civil (Title) Appeal No.46 of 2016 whereby and whereunder the appeal preferred by the plaintiff/appellant has been dismissed and the Judgment dtd. 29/11/2016 (Decree signed on 9/12/2016) passed by the learned Munsif, Civil Court, Ranchi in Title Suit No.01 of 2010 has been affirmed.

(2.) This appeal was admitted for hearing vide order dtd. 23/8/2023 on the following substantial questions of law:

(3.) Learned counsel for the appellant submitted that the appellant was the plaintiff before the learned trial Court and claimed that in the record-of-rights, the property was shown as "Ardhbatai" and settlement was Kayami (permanent) in favour of Dayal Kumhar. The plaintiff is the descendant of Dayal Kumhar.