Sanjay Kumar Dwivedi, j. - (1.) Heard Mr. Baban Prasad, the learned counsel appearing for the appellants.
(2.) The appellants have preferred this second appeal against the judgment and decree dated 31.01.2017 and 14.02.2017 respectively passed by the District Judge-I, Deoghar in Title Appeal No.39 of 2008 affirming the judgment dated 30.09.2008 and decree dated 12.11.2008 respectively passed by Sub-Judge-VII, Deoghar in Title Suit No.66 of 1995.
(3.) The respondent/plaintiffs instituted the suit for declaring right, title, interest and possession of the respondent/plaintiffs and the proforma defendants over the suit land and if the respondent/plaintiffs are dispossesses then for recovery of possession and permanent injunction against the defendant 2nd party.;