TRILOKE NATH CHATTERJEE Vs. UMESH GUPTA

JUDGEMENT

(1.) Heard Mr. Md. Shamim Akhtar, learned counsel appearing for the appellant and Miss. Pooja Kumari, learned counsel for the respondents.

(2.) The appellant has preferred this second appeal questioning the judgment dated 30.06.2015 and decree sealed on 6.07.2015 and signed on 09.07.2015 passed in Title Appeal No. 20/14 by District Judge-II, Jamshedpur, whereby the appellate court has affirmed the findings of court of Civil Judge (Junior Division)-1 East Singhbhum at Jamshedpur in Title Suit No. 22 of 2012.

(3.) The appellant filed a title suit against partnership firm, Royal Awas defendant/respondent No.2 and its partner, Umesh Gupta, defendant no.1 for declaration of title of the plaintiff and for issuance of permanent injunction restraining the defendants from, in any way, interfering in the possession of the plaintiff over the suit property, measuring 06 katha (70 fitx67fit, i.e.9.9 decimal) out of RS plot number2435 and 2437 appertaining to RS Khata 663, corresponding to CS plot number 22, situated at Mauza Bhatia, P.S. Kadma, Jamshedpur.