DINESH MAMGAI Vs. NARENDRA KUMAR DIXIT

JUDGEMENT

(1.) MR . M.S. Tyagi, Advocate, present for the appellants/defendants.

(2.) MR . Siddhartha, Advocate, present for the respondents/plaintiffs.

(3.) THIS is a defendant's second appeal. A suit was filed by the plaintiff for possession of the property, which is a "Mandir", which according to the appellants/defendants was in possession of the defendants. The suit was decreed. The decree of possession was also upheld by the lower appellate Court.