JASWANT Vs. DEEN DAYAL

JUDGEMENT

(1.) This is defendants' Second Appeal having lost from First Appellate Court since that Court has decreed the suit of plaintiff for restoration of possession and injunction.

(2.) No exhaustive statement of facts are required to be narrated for the disposal of this Second Appeal. Suffice it to say that a suit for restoration of possession and injunction has been filed by plaintiff/respondent on the averments that the suit property is part of the land which he bought from Deen Dayal.

(3.) The case of defendant in his written statement is that the suit property is part of the land which he purchased from Sudhir Shrivastava.