SATYA DEO MISRA Vs. DAL CHAND AND OTHERS

JUDGEMENT

(1.) Heard Shri C.K. Rai, learned counsel for the appellant and Shri Suresh Kumar Gupta, learned counsel for the respondents and perused the records.

(2.) This is plaintiff's second appeal against the judgment and decree dated 31.08.1988 passed by Sri R.R. Jatav, First Additional District Judge, Etah in Civil Appeal No. 44 of 1987 arising our of judgment and decree dated 04.02.1987 passed by Munsif, Etah decreeing Original Suit No. 317 of 1983 (Satya Deo Misra Vs. Dal Chand and others) of the plaintiff .

(3.) Plaintiff instituted a suit for permanent injunction restraining the defendants from interfering with the plaintiff's possession over the house in suit.