JAGESHWAR DAYAL AND ORS. Vs. RAJJAN LAL

JUDGEMENT

(1.) This second appeal, arises out of the judgment and decree dated 10.05.2005, rendered by the learned Additional District Judge, Anupshahar, District Bulandshahar in Civil Appeal no. 2 of 2004 (Jageshwar Dayal and others Vs Rajjan Lal), which affirms the judgment and decree dated 04.12.2003, entered by the learned Civil Judge (Junior Division), Bulandshahar, in Original Suit no. 231 of 2001, Jageshwar Dayal and others Vs Rajjan Lal.

(2.) This second appeal is instituted by the plaintiffs in the Original Suit no. 231 of 2001, Jageshwar Dayal and others Vs Rajjan Lal.

(3.) The following genealogical table, depicts the respective positions of parties, to the litigation: