LAXMI KANT YADAV Vs. HITAI ALIAS HIT LAL

JUDGEMENT

(1.) Heard learned counsel for the appellant and gone through the records.

(2.) This second appeal has been preferred against the judgment and decree dated 27.08.2012 passed by learned District Judge in civil appeal no.6 of 2002, by which the judgment and decree dated 22.10.2000 passed by learned Civil Judge, Senior Division Ambedkar Nagar in regular suit no.144 of 1985 has been confirmed.

(3.) Brief facts of the case are that the plaintiff has filed suit for injunction and possession by demolition over plot of land in Village Pratap Pur Rupai, Pargana Bidhar, Tehsil Tanda, District Faizabad (Now Ambedkar Nagar), which belong to him and was given on licence to the defendant, who did not vacate the same, regarding which proceedings under Sec. 145 Crimial P.C. were also initiated. Hence, the suit was filed. The defendant partially admitted the facts but submitted that he is in possession of the disputed property since long ago.