MOHD ISLAM Vs. SHAMSHUL ANSARI

JUDGEMENT

(1.) Heard Sri S.K.Verma, Senior Advocate, assisted by Sri Bipin Lal Srivastava, learned counsel for appellant, Sri M.K.Nigam, learned counsel for respondent.

(2.) This is plaintiff's appeal under Section 100 of Code of Civil Procedure, 1908 (hereinafter referred to as "C.P.C.") arising from judgment dated 23.10.1986 and decree dated 10.11.1986 passed by Sri R.M.Chauhan, IVth Additional District and Sessions Judge, Ghazipur in Civil Appeal No.172 of 1982 whereby appeal has been allowed and judgment of Trial Court dated 25.02.1982 and decree dated 05.03.1982 passed by Sri Prakash Chandra Mishra, IInd Additional Munsif, Mohamdabad, Ghazipur, in Original Suit No.130 of 1979 has been set aside.

(3.) Trial Court had decreed plaintiff's suit granting permanent injunction restraining defendants-respondents from interfering in possession of plaintiff in respect of house, A, B, C, D, E, F, G, H, as shown in map appended to the plaint and also hand over possession of disputed property to plaintiff. It is this judgment, which has been reversed by Lower Appellate Court (hereinafter referred to as "LAC"), as a result whereof plaintiff's suit stands dismissed.