N.N.TIWARI, J. - (1.) The defendants are the appellants/plaintiffs.
(2.) THIS second appeal is against the judgment and decree of affirmance passed by the learned Additional District Judge, Fast Track Court No. II, Gumla, in Title Appeal No. 14 of 1999, whereby the learned Court below has dismissed the appeal, upholding the judgment and decree passed by learned Sub Judge -I, Gumla in Title Suit No. 13 of 1994. The plaintiffs filed Title Suit No. 13 of 1994, praying relief for declaration that they have got right title and interest over the suit land and that the plaintiff Nos. 1 to 18 are the nearest agents of Late Temba Oraon.
(3.) THE subject matter of the suit land is the lands of R.S. Kaimi Khata No. 28, Bhuihari lands of R.S. Khata No. 105 recorded under R.S. Khewat No. 6 and the purchased lands of Khata No. 94 recorded under R.S. Khewat No. 4/6 of village Beti, P.S. Ghaghra, district Gumla.;