BARSATI Vs. BABU LAL

JUDGEMENT

(1.) This is the second civil appeal against the judgment and decree dated 16.10,1982 passed by Sri Raman Prakash, the then IVth Additional District Judge, Faizabad in Civil Appeal No. 20 of 1980 allowing the appeal of defendants-respondents and dismissing the Suit (No. 9 of 1979) of the plaintiff-appellant. The suit was for permanent injunction.

(2.) The following question of law has been formulated in this second appeal : "Whether the learned first appellate court has erred in not granting the relief to the plaintiff-appellant although it has upheld the findings of the trial court on the issue of possession over the house and sehan in suit in favour of the plaintiff-appellant?"

(3.) I have heard the arguments and have gone through the records.