RAM GOPAL Vs. KEWAL PRASAD

JUDGEMENT

(1.) UMESHWAR Pandey, J. Heard learned Counsel for the parties.

(2.) THIS appeal arises out of the judgment and decree dated 4-9- 2006 passed by the lower appellate Court whereby the appellants- plaintiffs' appeal has been partly accepted and partly dismissed.

(3.) LEARNED Counsel for the appellants has tried to emphasise that since the land of plot No. 35 has been earmarked for 'khalihan' to be used by the villagers, the implication of Section 7 (aa) of U. P. Zamindari Abolition and Land Reforms Act, would come for plaintiffs' rescue even though, the property does not belong to them. They do have some vested right therein.