ROHAN MAHTO Vs. STATE OF BIHAR

JUDGEMENT

(1.) THIS Second Appeal has been filed by one of the plaintiffs impleading other plaintiffs as respondents along with defendants.

(2.) PLAINTIFF filed Title Suit No. 68 of 1980 against the defendant -State of Bihar for declaration that they have acquired indefeasible right over the suit property and the defendants have no right to include it within the forest demarcation area. The suit was dismissed by trial Court. Plaintiff then preferred Title Appeal being T.A. No. 14/1985 against the judgment and decree passed by the trial Court. The said appeal was heard and dismissed by 1st Additional District Judge, Hazaribagh in terms of judgment and decree dated 22.1.1985. Aggrieved by the said concurrent finding of fact recorded by the two Courts, one of the plaintiffs filed this appeal.

(3.) I have heard Mr. Debi Prasad, learned senior Counsel for the appellants and Mr. L.K. Lal, learned Counsel for the respondents.