SHRI VED PRAKASH MAHESWARI SON OF SHRI JYOTI PRASAD MAHESHWARI Vs. VIMLA DEVI WIDOW OF LATE LAL BAHADUR

JUDGEMENT

(1.) Heard Shri V.K. Bisht assisted by Shri Virendra Kumar, counsel for the appellant and Shri B.D. Upadhyaya, counsel for the respondent.

(2.) The plaintiff has filed the present second appeal under Sec. 100 of Code of Civil Procedure and has prayed for setting aside the judgment and decree in Civil Appeal No. 12 of 1995 dated 21.11.1997 and 12.12.1997 respectively passed by the District and Sessions Judge, Pauri Garhwal, by which the appeals have been allowed and the suit has been directed to be Instituted before the competent revenue court.

(3.) Briefly stated, a suit was filed by the plaintiff praying for the eviction of the defendant from the premises situated in khatauni No. 122 and khet No. 98 of which the plaintiff is recorded as bhumidhar in the revenue records.