- (1.) This second appeal is against the judgment and decree dated 15.6.2005 passed by learned 2nd Additional District Judge, Jamshedpur. By the said judgment learned lower appellate Court has dismissed the appeal upholding the judgment and decree passed by learned Munsiff, Jamshedpur in Title Suit No. 164/1992.
(2.) The Plaintiff-Appellant-Appellant had filed the said Title Suit praying for declaration that the sale deed bearing No. 7408 dated 10.11.1967 allegedly executed by the Plaintiff in favour of Respondent M/s. Tata Iron & Steel Co. Ltd. is a forged document and the same is ab-initio void. He had also prayed for permanent injunction restraining the Respondents from dispossessing the Plaintiff from the suit property.
(3.) The Plaintiffs case, in brief, is that he is the absolute owner of land appertaining to R.S. Plot No. 2149 corresponding to New Plot No. 173 in Ward No. 12, Thana No. 1153 of Mouza Sakchi, Jamshedpur, district East Singbhum measuring about 0.20 acres. The said land has been recorded in his name the Plaintiff and he has been in continuous possession of the same. He has not executed sale-deed dated 10.11.1967 in favour of the Respondent and the alleged sale-deed is a forged document.;