VISHWANATH Vs. SARJU

JUDGEMENT

(1.) Heard Sri Alok Kumar Yadav, learned counsel for the appellants and Sri Anshu Chaudhary, learned counsel for the respondents. Lower court record has also been persued.

(2.) This second appeal has been preferred against the judgement and decree dtd. 28/9/2005 passed by the Additional District Judge, Court No. 17, Allahabad in Civil Appeal No. 368 of 1986, confirming the judgement and decree dtd. 23/7/1986 passed by the First Additional Munsif, Allahabad in Original Suit No. 655 of 1974.

(3.) The plaintiffs instituted the Original Suit No. 655 of 1974 against the defendant no.1 praying for a decree of demolition and possession over the suit property.