LAWS(ALL)-2025-8-104

SUNIL KASHYAP Vs. KUMKUM SINGH

Decided On August 14, 2025
Sunil Kashyap Appellant
V/S
Kumkum Singh Respondents

JUDGEMENT

(1.) Heard Shri Amol Kumar Srivastava, learned counsel for the appellants and Shri Prabhat Kumar, learned counsel for the respondents No.1 to 3 on caveat.

(2.) This is the defendants' second appeal assailing the judgment and decree dtd. 13/7/2018 passed by the Civil Judge (Senior Division) Mohanlalganj, Lucknow in R.S. No.2140 of 2014, whereby a suit preferred by the plaintiffs-respondents seeking a decree of mandatory injunction was decreed. The defendants' first appeal under Sec. 96 CPC bearing Regular Civil Appeal No.168 of 2019 was also dismissed by the Additional District Judge, Court No.9, Lucknow by means of the judgment and decree dtd. 23/5/2025.

(3.) The submission of the learned counsel for the appellants is three fold.