AMIT CHAUHAN Vs. SAMLESH AND ORS.

JUDGEMENT

(1.) Original Suit No. 1312 of 2009 was decreed by judgment dated 16.02.2015 passed by the Court of Additional Civil Judge (S.D.), Meerut; against which Civil Appeal No. 10 of 2015 was preferred. Said appeal was allowed by the judgment dated 13.08.2015 of the court of District Judge, Meerut. Against the judgment of the first appellate court this Second Appeal has been preferred by the plaintiff/defendant of the original suit.

(2.) Heard learned counsel for the plaintiff-appellant on the point of admission of second appeal and perused the records.

(3.) Learned counsel for the appellant contended that since it is proved that plaintiff/appellant is owner of disputed property and is in its possession, therefore, his appeal should be admitted for being allowed.