Rajesh Kumar, J. - (1.) Heard the counsel for the appellants.
(2.) The appellants are original plaintiffs.
(3.) A suit being Title Suit No.3 of 1997 has been instituted by the plaintiffs for the following reliefs: Plaintiffs have filed this suit for declaration of their title over Schedule-B land. Further, plaintiffs have prayed that the deed of gift dated 23.08.1988, pertaining to Schedule-B land in favour of the defendants be declared fraudulent, bogus, null and void and by ejecting the defendants, therefore, plaintiffs be put in khas possession thereof. Along with cost of this suit, plaintiffs have prayed for other relief or reliefs to which they are entitled.;