MAHARAJ SINGH Vs. PANDIT PURNANAND SHIKSHA SAMITI

JUDGEMENT

(1.) Both these second appeals are being heard together as the questions of law and facts involved in both these appeals are same.

(2.) These above two second appeals are arising out of the Original Suit No. 77 of 2002, in which the impugned judgment and decree dtd. 12/4/2016 was passed by the Civil Judge (Junior Division) Kashipur, District Udham Singh Nagar, whereby the suit of the appellants/plaintiffs for permanent injunction was dismissed and counter-claim of respondent no.1/defendant no.7 for possession of the suit property was decreed against the appellants/plaintiffs, and the judgments in two Civil Appeal Nos. 26 and 27 of 2016 dtd. 30/1/2023 passed by the 1st Additional District and Sessions Judge, Udham Singh Nagar.

(3.) By the impugned judgments dtd. 30/1/2023, the learned 1st Additional District and Sessions Judge, Udham Singh Nagar confirmed the judgments of dismissal of suit of permanent injunction and decreeing the counter-claim of respondent no.1/defendant no.7 for possession of suit property.