JAGESHWAR YADAV Vs. HARI NANDAN YADAV

JUDGEMENT

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

(2.) This appeal has been filed against the judgement dtd. 23/7/2018 (decree singed on 27/7/2018) passed by learned District Judge I, Dhanbad in Civil Appeal No.32 of 2018, whereby the learned 1st appellate court partly allowed the appeal and directed the defendant to handover the vacant possession of the encroached portion measuring an area of 615 sq. ft. of the land towards eastern side of the house of the plaintiff, failing which the plaintiff would be entitled to recover khas possession through the process of law.

(3.) The trial court judgement dtd. 2/2/2018 (decree signed on 12/2/2018) was passed by learned Civil Judge (Junior Division) I Dhanbad, in Title Suit No.99 of 2008, whereby the suit was decreed.