MAHFOOZ ALAM Vs. WALIULLA SON OF LATE WALI ALAM
LAWS(JHAR)-2019-5-89
HIGH COURT OF JHARKHAND
Decided on May 10,2019

Mahfooz Alam Appellant
VERSUS
Waliulla Son Of Late Wali Alam Respondents

JUDGEMENT

Sanjay Kumar Dwivedi - (1.) Heard the learned counsel for the appellants and, learned counsel for respondents.
(2.) The present appeal is directed against the order dated 30.05.2017 passed in Title (P) No. 107/2014 by the learned Court of Civil Judge Sr. Division I, Jamshedpur whereby the learned court has been pleased to reject the petition dated 11.09.2014 filed by the plaintiffs under order 39 Rule1 and 2 r/w section 151 of the Code of Civil Procedure (hereinafter referred as 'the Code').
(3.) The appellants herein are the plaintiffs who have filed the suit before the court below for declaration of title and partition by of metes and bounds and permanent injunction with respect to the suit property mentioned in the scheduled "B" of the plaint.;


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