- (1.) THE appellants have preferred this appeal against the judgment and decree of affirmance passed by the District Judge, Seraikella -Kharsawan upholding and affirming the judgment and decreed passed in Title Suit No. 1092.
(2.) BOTH the Courts below have concurrently found that the plaintiff -respondent has valid and legal right, title and interest. The plaintiff 'ssuit was decreed on contest and after thorough appraisal of evidences and materials on record. On appeal, the said judgment and decree of the trial Court has been found sound and legal and on through consideration of the facts and points of law. In this appeal, Mr. Umesh Pd. Singh, learned Senior Counsel appearing on behalf of the appellants, submitted that judgments and decrees of the Courts below are vitiated on account of non - consideration of materials on record and for not framing proper and relevant issues. From perusal of judgment and decree of the trial Court. I find that all the relevant issues were framed and the evidences and materials on record have been dealt with in detail. After discussing and considering the evidences, the learned trial Court held that the plaintiff has valid right, title and interest by virtue of his purchase by registered sale deed and that he has been in possession over the same. On appeal, the learned lower appellate Court has also gone into the issues of title and possession elaborately and found on scrutiny of the evidences and materials on record that the plaintiff has valid right, title and interest and he has been in possession of the suit land. The appellate Court concurred with the findings of the trial Court and dismissed the appeal on detailed discussion.
(3.) THE findings of facts arrived at by the Courts below are based on through discussion and proper consideration of the evidences on record and there is no iegal ground for interference with the said findings of facts.;