RAM ASHISH SHARMA Vs. MANGLI MAJHI

JUDGEMENT

(1.) Heard Mr. Praveen Akhouri, the learned counsel appearing on behalf of the appellant.

(2.) This Second Appeal has been filed against the judgement and decree dated 29.02.2016 (decree sealed and signed on 18.03.2016) by the learned District Judge-III, East Singhbhum, Jamshedpur in Title Appeal No.66 of 2012 whereby the appeal was dismissed and the judgment and decree dated 05.06.2012 and 13.06.2012, respectively passed by Sr.Civil Judge-III, Jamshedpur dismissing the Title Suit No.108 of 1998 has been affirmed by the appellate court.

(3.) The appellant/plaintiff instituted the suit for declaration of his right, title, interest and recovery of possession from the defendants. The suit property as described in Schedule-A of the plaint is a piece of land measuring 12' ft. x 18' ft. recorded as Holding No.86 Block-A situated at Sonari, P.O. & P.S.-Sonari, Jamshedpur, District-East Singhbhum.