LAL CHAND TELI Vs. NABI NARAYAN SAHU AND ORS.
LAWS(JHAR)-2001-9-80
HIGH COURT OF JHARKHAND
Decided on September 06,2001

Lal Chand Teli Appellant
VERSUS
Nabi Narayan Sahu And Ors. Respondents

JUDGEMENT

Gurusharan Sharma, J. - (1.) PLAINTIFF filed Title Suit No. 40 of 1978 for declaration of title and recovery of possession over 17 decimals land of Revisional Survey Plot No. 262, appertain to Khata No. 182 of Village Malti, District Ranchi, against the defendants.
(2.) THE suit land belonged to one Kanilal Sahu. Plot Nos. 261 and 262 were contiguous to each other. Plaintiff claimed to have purchased a decimals land of Revisional Survey Plot No. 261 from the recorded tenant by two registered sale deeds dated 19.3.1958 and 18.8.1959. He also purchased 8 decimals land of Revisional Survey Plot No. 262 by registered sale deed dated 13.6.1958.
(3.) PLAINTIFFS further case was that Mostt. Sujan was legally married wife of Kanilal Sahu. She sold the suit property to him by two registered sale deed dated 19.7.1973 and 20.7.1974.;


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