LALLU Vs. BHUIDHAR

JUDGEMENT

(1.) Heard learned counsel for the parties at the admission stage.

(2.) This is defendants' Second appeal arising out of O.S. no. 474 of 1994 which was decreed on 13.2.2002 by Additional Civil Judge, Court no.13, Bhadohi and defendants were restrained from interfering in the peaceful possession of the plaintiff over plot no.270. Against the said decree defendants filed Civil appeal no.8 of 2002 which was dismissed on 22.11.2011 by A.D.J. Court no.2 Bhadoi, Gyanpur, hence this Second appeal.

(3.) Defendants no. 2 to 4 are sons of defendant appellant no.1.