DEENA NATH Vs. SREEDHAR DAYAL PATHAK

JUDGEMENT

(1.) The second appeal has been filed against the judgment and decree dated 5.5.1992 and 20.7.1992 passed by Sri R.R. Jatav, the then District Judge, Jalaun at Orai, in Civil Appeal No. 33 of 1991 arising out of Original Suit No. 87 of 1986 by which he allowed the said appeal.

(2.) Brief facts of the case is that Original Suit No. 87 of 1986 was filed by Deena Nath plaintiff-appellant for permanent injunction.

(3.) The contention of the appellant was that the disputed land which is a part of plot No. 1 of Mohal Zia Jal Patti situated in Mauza Ikhlaspura, within limits of Municipal Board, Orai and plaintiff-appellant is the owner and in possession.