RAMESHWAR PRASAD Vs. GOVIND RAO

JUDGEMENT

(1.) THE defendant has assailed the judgment and decree of reversal passed by First Appellate Court decreeing the suit of plaintiffs by the impugned judgment and decree.

(2.) THE civil slut was filed more than two decades ago as the same was fied on 19.8.1980.

(3.) THE defendant No. 2 by filing written statement submitted that he has not dispossessed the plaintiffs and in case they take possession of the suit property he has no objection.