Anubha Rawat Choudhary, J. - (1.) Heard Mr. Ayush Aditya, counsel appearing on behalf of the appellants.
(2.) This Second Appeal has been filed against the judgment dated 03.08.2011, decree signed on 17.08.2011 by the learned District Judge, in Title Appeal No. 18 of 2010, dismissing the appeal and conforming the judgment dated 31.03.2010 and Decree dated 20.04.2010 passed by learned Subordinate JudgeIV, Giridih in Title Suit No. 218 of 1993.
(3.) The plaintiffs had filed a suit for declaration of the occupancy raiyati right over the suit property described in Schedule A & B of the plaint and in case of dispossession during the pendency of the suit Khas possession of the suit property.;