BASIR Vs. SMT. ASGARI BEGUM AND ANOTHER

JUDGEMENT

(1.) Sri Rohit Ranjan Agarwal, learned counsel for the appellant is present.

(2.) This is plaintiff's Second Appeal under section 100 of Code of Civil Procedure (in short, 'C.P.C.). The appellant herein instituted an original suit bearing no. 689 of 1989 against the respondents for possession of the property in question. The suit was contested by the respondents (defendants) by filing written statement. The suit was dismissed by VIth Additional Civil Judge (S.D.) Meerut. Against the said judgment, the plaintiff preferred Civil Appeal No. 56 of 1998 which was dismissed by learned Additional District Judge, Court No. 6, Meerut vide judgment dated 26.10.2002.

(3.) Feeling aggrieved by the said judgment dated 26.10.2002, the appellant has preferred present second appeal.