SHIV NATH SAO Vs. DASRATH RAM

JUDGEMENT

(1.) Heard Mr. A.K. Sahani, learned counsel appearing for the appellants.

(2.) This second appeal has been filed against the judgment and decree dated 30.04.2016 (Decree signed on 17.05.2016) passed by the learned District Judge-IV, Palamau at Daltonganj in Title Appeal No.01 of 2012 affirming the judgment and decree dated 20.12.2011 (Decree signed on 11.01.2012) passed by the learned Civil Judge, Junior Division-I, Palamau at Daltonganj in Title Suit No.17 of 2003.

(3.) The Title Suit No.17 of 2003 was instituted by the appellants/plaintiffs to declare that the Deed No.7862 dated 14.07.1997 is void inasmuch as the same was without consideration.