BISHESHWAR MAHATO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsel for the appellants.

(2.) This Second Appeal has been filed against the judgement passed by learned District Judge IV cum M.A.C.T., Dhanbad dtd. 31/1/2020 passed under Sec. 87 of the Chota Nagpur Tenancy Act in Misc. Appeal No.205 of 2010.

(3.) The learned counsel for the appellants has submitted that the second appeal is maintainable under the provisions of Sec. 87 of Chota Nagpur Tenancy Act itself before this Court and the provision of law has been wrongly mentioned as Sec. 100 of the Code of Civil Procedure. The learned counsel submits that it is a statutory appeal under the provisions of Chota Nagpur Tenancy Act. He submits that the appellants before this Court were the applicants before the learned Revenue Officer seeking rectification of the record of rights, which was recorded in the name of the respondents.