UDAY SHANKAR JHA Vs. GIRI BALA JHA

JUDGEMENT

(1.) Heard learned counsel for the appellants.

(2.) The appellants/plaintiffs have filed this appeal being aggrieved by the judgment and decree dtd. 2/3/2012 passed by the learned Principal District Judge, Deoghar, in Title Appeal No.15 of 2009 whereby and where under the learned lower court below has dismissed the first appeal.

(3.) The brief facts of this case is that the appellants filed Title Suit No.50 of 1996 with a prayer for a decree declaring that the gift deed executed by one Bam Shankar Jha in favour of the defendant Smt. Giribala Jha and the sale deed bearing No.3121 of the year 1992 registered in Deoghar SubRegistry Office are illegal, void and inoperative and not binding upon the plaintiffs.