DEVI DAYAL Vs. NAGAR MAHAPALIKA KANPUR

JUDGEMENT

(1.) This is a plaintiffs's Second Appeal, filed against the judgment dtd. 29/5/1976, whereby a suit filed by him was dismissed and appeal thereof was also rejected by the First Appellate Court by a judgment dtd. 18/12/1980.

(2.) The plaintiffs/appellant has filed a Suit bearing No.2154 of 1971, for permanent injunction against the defendants nos. 1 and 2 (Respondent nos.1 and 2) restraining them from cutting down the crops and also from disturbing his possession over the disputed plots.

(3.) The appellant/plaintiff has set up a case that he was a tenant in the agricultural plots (plots in suit) of Nagar Mahapalika, Kanpur (defendant no.1), the owner.