R.K. Merathia, J. - (1.) This appeal is directed against the judgment and decree dated 12.5.2004, passed by learned Additional District and Sessions Judge, Fast Track Court No. 1, Singhbhum West at Chalbasa in Title Appeal No. 5/1989, dismissing the appeal and affirming the judgment and decree dated 16.7.1988, passed by Sub-Judge-1 at Chaibasa.
(2.) Learned counsel for the appellants submitted that the respondents-defendants could not prove as to how their names were entered in recent survey records.
(3.) The plaintiffs-appellants filed the said suit for declaration that they have exclusive right, title, interest and possession over the suit lands fully described in Schedule B of the plaint and that defendants do not have got any right, title, interest or possession over the same.;