CHANDRA MANI DEVI Vs. ASHOK BHAGAT

JUDGEMENT

(1.) This appeal has been filed against the judgment dtd. 29/9/2018 (decree dtd. 12/10/2018) passed by learned Principal District Judge, Khunti in Civil Appeal No. 01 of 2018 whereby the appeal has been dismissed. The trial court's judgment is dtd. 21/11/2017 (decree dtd. 1/12/2017) passed by learned Civil Judge, Senior Division-1st Khunti, in Original Title Suit No. 05 of 2011 by which the suit has been dismissed.

(2.) Plaintiffs have lost in both the courts, but a substantial question of law arises for consideration in this case.

(3.) The learned counsel has submitted that the plaintiffs are claiming the property by virtue of registered sale deed dtd. 5/2/1986 from the legal heirs of the recorded tenant and at the time of filing of Jamindari returns and assessment of rent in Assessment Case No. 51 of 1955-56 and in form-M, the recorded tenant were found in possession of the property and rent was assessed in their name who continued in possession and sold the property to the plaintiffs and also delivered possession by virtue of registered sale deed dtd. 5/2/1986.