SOBHNATH SINGH Vs. PITAMBAR SINGH

JUDGEMENT

(1.) This second appeal is preferred against the judgement dated 23.8.2013 passed by Additional District Judge, Court No. 3, Azamgarh in Civil Appeal No.48 of 2011 arising out of judgment dated 10.1.2011 passed by Upper Civil Judge, Junior Division, Court No. 25, Azamgarh in Original Suit No.4 of 2007.

(2.) The brief facts of the case giving rise to this appeal are that:-

(3.) Feeling aggrieved, the appellant preferred an appeal, which was registered as Civil Appeal No.48 of 2011 and was transferred to the Court of Additional District Judge, Court No. 3, who dismissed the same vide order dated 23.8.2013.