- (1.) The present case is taken up through Audio/Video conferencing.
(2.) The present writ petition has been filed for setting aside the order dated 22.06.2019 passed by the learned District Judge-I, Pakur in Civil Appeal No. 28 of 2018 (Annexure-3 to the writ petition) whereby the learned Appellate Court has stayed the execution of decree dated 06.10.2018 (judgment dated 28.09.2018) passed by the Civil Judge (Sr. Div.)-I, Pakur in Title Suit No. 09/2003.
(3.) The plaintiffs/respondents 1st party/petitioners filed Title Suit No. 21 of 1990 / 09 of 2003 in the Court of the Settlement Officer at Dumka, which was subsequently transferred for trial before the Sub-Judge-I, Pakur, seeking the following reliefs:- "(a) It be held and declared that the plaintiffs are the owner of the suit lands described in Schedules A, B, C, D and E and have a perfected title and possessory title as well and the sale deed in favour of Jagdish Laha did not confer any title in him nor affected the title of the plaintiffs nor the said sale was operative and the record be ordered to be prepared in the name of the plaintiffs and defendants 2nd and 3rd parties. (b) A decree for recovery of possession be passed against the defendants 1st party and possession be got delivered. (c) Cost of the suit be awarded. (d) Such other relief or reliefs which the court deems fit and proper be awarded." ;