RAM SUKH Vs. GAYA DIN AND ANOTHER

JUDGEMENT

(1.) This is plaintiff's Second Appeal against the judgment and decree dated 13-9-1978 delivered by Shri Ashok Kumar, Civil Judge, Pratapgarh, in Civil Appeal No. 322 of 1976, dismissing the plaintiff's appeal and confirming the judgment and decree dated 7-10-1976, passed by Sri Ram Jiwan Gupta, IVth Additional Munsif, Pratapgarh, in Regular Suit No. 1094 of 1974 (Ram Sukh Vs. Gaya Din and others) dismissing the plaintiff's above mentioned suit and claims made therein.

(2.) The plaintiff-appellant filed a suit for permanent injunction as well as for decree for mandatory injunction against the defendant-respondent, directing them to hand-over vacant possession of suit land after having removed Chhapper and other construction raised by them and claimed damages, with reference to property in dispute given in detail and as described in the plaint.

(3.) The plaintiff and defendants are related to each other as per admitted pedigree given as explained (hereinafter):- ...[VERNACULAR TEXT OMITTED]...