R.K. Merathia, J. - (1.) This second appeal has been filed against the judgment and decree dated 23.12.2003 passed by the learned 1st Additional District Judge, Fast Track Court-III, Chatra in Title Appeal No. 24 of 1993 dismissing the appeal and confirming the judgment and decree dated 31.3.1993 passed by learned Munsif, Chatra in Title Suit No. 27 of 1987.
(2.) Mr. V. Shivnath, learned senior counsel, appearing for the appellants assailed the impugned judgment mainly on the ground that the suit was barred by limitation.
(3.) This suit was filed by the plaintiff/respondents for declaration of their title and confirmation of possession with an alternative relief of recovery of possession over Schedule A land.;