RAJA RAM Vs. KM. PREMA DEVI AND ORS.

JUDGEMENT

(1.) Heard learned counsel for the appellant as well as Mr. I.D. Shukla, learned counsel appearing for the respondents.

(2.) This second appeal has been filed against the judgment and order dated 2.3.2016 passed in Civil Appeal No. 151 of 2015 Raja Ram Vs. Km. Prema Devi and others as well as the judgment and decree dated 19.8.2015 passed in Original Suit No. 46 of 1993.

(3.) As per the given facts of the case, the plaintiff/respondent had filed a suit for partition dated 28.1.1993 of the old House No.998, new House No. 3/19/92, Mohalla Gaura Patti Niyawan Chauraha, Pargana Haveli Avadh, Tehsil Sadar, District Faizabad, before the trial court.