SHAKTI SINGH PATEL Vs. VEER SINGH

JUDGEMENT

(1.) Heard Sri Arpit Agarwal, learned counsel for the appellants.

(2.) This is plaintiffs' second appeal under Sec. 100 of Code of Civil Procedure (hereinafter called as "CPC") arising out of judgment and decree dtd. 13/3/2019 passed by District Judge, Pilibhit and judgment and decree dtd. 8/3/2022 passed by Civil Judge (Senior Division) arising out of Original Suit No. 66 of 2012.

(3.) Facts, in brief necessary to appreciate the controversy in hand, are that the plaintiff filed an Original Suit No. 66 of 2012 claiming relief of permanent injunction against the defendants-respondents for not interfering in the property mentioned in the plaint.