JITENDRA KUMAR YADAV Vs. ADDL.DISTRICT JUDGE

JUDGEMENT

(1.) Heard learned counsel for the petitioners.

(2.) This petition has been filed by the petitioners under Article 227 of the Constitution of India challenging the judgment and order dated 09.10.2019 passed by the Additional District Judge, Court No.8, District Faizabad, in Civil Revision No.6 of 2018 and also the order dated 29.09.2015 passed by the Additional Civil Judge First (Junior Division), District Faizabad in Regular Suit No.323 of 1992, wherein the application of the plaintiffs for framing additional issues registered as Paper No.148-ga was rejected.

(3.) It has been submitted by learned counsel for the petitioners that the petitioners, who were the plaintiffs, were recorded owner of the property in dispute i.e. plot no.105 and filed a suit for permanent injunction on 16.07.1992 for restraining the defendants from interfering in their peaceful possession.