R.K.MERATHIA, J. - (1.) HEARD .
(2.) THIS appeal has been filed against the judgment and decree dated 23.6.2004, passed by learned District Judge, Sahibganj in Title Appeal No. 9 of 2000, affirming the judgment and decree dated 28.4.2000, passed by learned Subordinate Judge -I. Sahibganj in Title Suit No. 26 of 1988. Mr. Alok Lal, appearing for the appellants, challenged the impugned judgments on various grounds.
(3.) THE plaintiffs -appellants filed this suit for declaration of their right, title and ownership over the suit lands of Girdhari and for a declaration that under the tribal law the issueless widow had only the right of maintenance.;