SUKHDEO Vs. HARI SHANKAR SINGH AND OTHERS

JUDGEMENT

(1.) Heard Sri A.N. Bhargava, learned Counsel for the appellant and Sri Rakesh Bahadur, learned Counsel for the respondents.

(2.) This is plaintiff's Second Appeal directed against the Judgment and Decree dated 003.1987, passed by Sri O.P. Dwivedi, Additional Civil Judge-III, Allahabad, allowing Civil Appeal No.352 of 1986 and setting aside the Judgment and Decree dated 28.07.1986, passed by VIth Additional Munsif, Allahabad, decreeing Original Suit No.62 of 1982 (Sukhdev Vs. Vishram and others).

(3.) The plaintiff instituted an Original Suit, praying for mandatory injunction against defendant no.3, Hari Shankar, praying that he may be directed to remove the disputed constructions and not to interfere in the possession of the plaintiff over his land shown by the letters M, N, O, P. in the plaint map and the possession of the same may be given to him after dispossessing the defendant no.3 therefrom.