ANANDA SEN,J. - (1.) Heard the counsel for the appellants and the respondents.
(2.) This appeal has been filed by the appellants under Section 100 of the Code of Civil Procedure, challenging the judgment passed by the First Additional District Judge, Hazaribagh dated 17th August, 1989 in Title Appeal No.63 of 1972, by which the appeal preferred by these appellants was dismissed. The appellants before the First Appellate Court were the defendants in the Trial Court in the suit, which was filed by the respondents herein as the plaintiffs. The Title Suit was decreed vide judgment dated 1st June, 1972 in Title Suit No.2032 of 1968 / 91 of 1990.
(3.) The plaintiffs had filed a title suit and prayed for permanent injunction to restrain the defendants from interfering with the possession of the Schedule 'A' land and also for a declaration of plaintiffs' title, possession and its confirmation.;