ANIL KUMAR CHOUDHARY,J. - (1.) Heard learned counsel for the appellants.
(2.) This appeal has been preferred against the judgment and decree passed by Civil Judge (Senior Division)-IV, Hazaribagh in Title Suit No. 45 of 2007 dated 2nd May, 2012 whereby and where under, learned court below has come to a conclusion that the plaintiffs have title and possession over only 12 V decimals out of the total suit land 28 1/2 decimals and learned court below also came to a conclusion that sale deed Nos. 517, 518, 519 and 520 are not illegal and binding upon the plaintiffs.
(3.) Learned counsel for the appellants submitted that suit was filed with the prayer for two declarations as follows:- i. Declaration of title of plaintiff over schedule 'A land. ii. Declaration that the sale deed Nos. 517, 518, 519 and 520 dated 15.02.2007 is void and illegal and inoperative and is binding upon the plaintiff.;