INDRAMANI DEVI Vs. MAHESHWAR MAHTO

JUDGEMENT

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

(2.) This second appeal has been preferred against the judgment dtd. 9/8/2024 and decree prepared on 20/8/2024 and decree signed on 23/8/2024 whereby the Civil Appeal No.08 of 2022 has been dismissed by the learned Principal District Judge, Garhwa confirming the judgment dtd. 30/6/2022 and decree prepared on 30/6/2022 and signed on 5/7/2022 by learned Civil Judge (Jr. Div.)-II, Garhwa, passed in Title Suit No.43 of 2008.

(3.) Title Suit No.43 of 2008 was instituted by one Maheshwar Mahto/plaintiff for declaration of indefeasible right, title and interest over the suit land and for permanent injunction against the defendants and cost is also prayed which was decided in favour of the plaintiff by judgment dtd. 30/6/2022 when the decree was prepared and aggrieved to that the appellants/defendants has preferred the Civil Appeal No.08 of 2022 which was decided by judgment dtd. 9/8/2022 and by the said judgment the appeal was dismissed and the judgment of the learned trial court was affirmed.