AMITAV K.GUPTA,J. - (1.) Heard, learned counsel for the appellants, Mr. Rahul Kumar Gupta.
(2.) The appellants have assailed the impugned judgment and decree of concurrent findings by both the courts below, before this Court in second appeal.
(3.) The brief fact of the case is as under: The suit has been filed by the plaintiffs for declaration of absolute ownership over the suit land comprises of Khata No. 5, Plot No. 263, Area - 0.96 acres of Mouza - Mohanpur, P.S. No. 92, District - Giridih out of entire land of 8 Bighas, 11 Katthas equivalent to 6.04 acres in Khata No. 5, in various Plots No. 253, 254, 255, 256, 257, 258, 259, 260, 261, 262 and 263, with a prayer for confirmation of possession of the plaintiffs over the suit land (Plot No. 263) and if found dispossessed during pendency of the suit, be recovered by dispossessing the defendants and also for grant of temporary injunction against the defendants.;