SMT. LACHHNI Vs. RAVINDRA NATH

JUDGEMENT

(1.) This is a second appeal preferred against the judgment and decree dated 8.3.95, passed by the learned Additional Commissioner, Varanasi Division. Varanasi, arising out of an order dated 30.3.91 passed by the trial Court in a suit under Sec. 229-B of U.P.Z.A. and L.R. Act.

(2.) Briefly stated, the facts of the case are that the plaintiff, Smt. Lachhni, instituted a suit under Sec. 229-B of U.P.Z.A and L.R. Act, against the defendants Marchhaia and others, in respect of the land in dispute, as detailed down at the foot of the plaint. The learned trial Court by means of its order dated 30.3.91, decreed the suit of the plaintiff. Aggrieved by this order an appeal was preferred. The learned Additional Commissioner has allowed the first appeal and set aside the judgment and decree dated 30.3.91 passed by the trial Court; hence this second appeal.

(3.) Heard the learned counsel for the parties and perused the relevant papers on file.