SUBHASH DEVI Vs. DAKSHINESHWAR PANDEY

JUDGEMENT

(1.) This second appeal has been filed against the judgement dtd. 9/9/2004 (decree signed on 22/9/2004) passed by the Additional District Judge, Fast Track Court No. III, Deoghar whereby Title Appeal No. 23 of 2001 has been allowed. The trial court judgement is dtd. 8/10/2001 (decree signed on 27/11/2001) passed by learned Sub Judge-III, Deoghar in Title Suit No. 284 of 1997. The Title Suit was decreed. The defendant nos. 1,2,3 who were the contesting defendants were the appellants before the 1st Appellate Court. The 1st Appellate Court has reversed the judgment and decree of the trial court and consequently the plaintiffs are the appellants before this court.

(2.) This appeal was admitted for hearing vide order dtd. 22/12/2006 on the following substantial question of law: -

(3.) The Title Suit was filed for the following reliefs: -