DINESH CHANDRA Vs. BAL KISHAN MISRA

JUDGEMENT

(1.) The second appeal arises out of concurrent judgment and decree dated 16.2.1993 passed by Munsif Magistrate, Kannauj, district Farrukhabad in Original Suit No. 421 of 1982. Bal Kishan v. Dinesh Chandra, whereby the trial court dismissed the suit and appellate court, vide judgment and decree dated February 27, 2002, affirmed the judgment and decree passed by the trial court.

(2.) Heard Sri Dhruva Narain, advocate, on behalf of the defendant appellant and perused the record.

(3.) Plaintiff filed suit against the defendants Dinesh Chandra, son of Chimman Lal and Chimman Lal son of Laxman Prasad (both being son and father respectively) seeking decree for ejectment and recovery of mesne profit/damages w.e.f. June. 1982, on the ground that defendant unlawfully, without authority, unauthorisedly and without the consent of the owner/landlord (the plaintiff) took possession and failed to vacate in spite of registered notice being sent.