ASHIYA KHATOON AND OTHERS Vs. SHIVPATHI

JUDGEMENT

(1.) Initially two second appeals were preferred from a common judgement, by which the counter claim filed by respondent was decreed and the suit filed by the present appellants was dismissed. Both the appeals were affirmed by First Appellate Court.

(2.) Thereafter, the plaintiff/appellants do not like to pursue the second appeal by which his suit was dismissed, but he pursued second appeal in which the defendant's / respondent's counter claim was decreed followed by eviction order.

(3.) Doubting the correctness and legality of the said judgements of the learned Trial Court as well as the First Appellate Court, the plaintiff/appellant has filed this second appeal.