D.N.Upadhyay,J. - (1.) This appeal has been preferred against the judgment dated 10th February, 2014 passed by Principal District Judge, East Singhbhum, Jamshedpur in Title Appeal No.16 of 2011, whereby the judgment and decree passed and signed by learned Sub Judge-I, Jamshedpur in connection with Title Suit No.25 of 2003 has been affirmed.
(2.) The appellants are defendants in Title Suit No.25 of 2003 filed by Bhagirathmal Agarwal-plaintiff (Respondent No.1 herein).
(3.) The plaintiff brought a suit, being Title Suit No.25 of 2003, for recovery of possession of the suit premises described in the schedule of the plaint, evicting the defendants therefrom.;