Ramesh Kumar Merathia, J. - (1.) This second appeal has been filed against the judgment and decree dated 18.6.2004 passed by 1st Additional District Judge, Jamshedpur in Title Appeal No. 12 of 1991, affirming the judgment and decree 16.7.1991 passed by 3rd Additional Munsif, Jamshedpur in Title Suit No. 13/155 of 1982-90.
(2.) Heard Mr. V. Shivnath, learned senior counsel appearing for the appellant. He submitted that the entry in the record of rights published in the year 1972 showing the appellant in possession was objected under section 83 of the Chotanagpur Tenancy Act unsuccessful by the State of Bihar, but no suit was filed by the State and, therefore, respondent no. 1- plaintiff-lessee under the State could not file the present suit. He assailed the other findings also recorded by the courts below.
(3.) This suit was filed by the plaintiff-respondent no.1 for declaration of title and recovery of possession. The defendant-appellant contested the suit.;