RAMRATI DEVI Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) The appellant is the original plaintiff and he has lost the case before both the courts below.

(2.) The suit being Title Suit No.73 of 2006 has been instituted by the plaintiff for declaration of right, title and interest over the suit land, description of which is as follows:

(3.) Thus, the plaintiff has claimed title, confirmation of the possession and injunction against the defendant on the basis of adverse possession.