ANIRUDH PATHAK Vs. QURAISHA BIBI

JUDGEMENT

(1.) I have already heard the arguments advanced by Mr. Rajeev Ranjan Tiwari, learned counsel for the appellant as well as Mr. T.N. Jha, learned counsel appearing for the respondents.

(2.) This instant second appeal has been preferred by the appellant being aggrieved and dissatisfied with the judgment and decree dtd. 17/2/2011 (signed on 7/3/2011) passed by learned Additional District Judge, F.T.C.-I, Garhwa in Title Appeal No.20 of 2008 affirming and upholding the judgment and decree dtd. 22/9/2008 (signed on 3/10/2008) passed by learned Munsiff, Garhwa in Title Suit No.51 of 2003, whereby and whereunder the suit of the plaintiff has been dismissed.

(3.) Appellant has raised following substantial questions of law for adjudication in this second appeal :-