YADUVANSH SINGH Vs. UMASHANKAR SINGH

JUDGEMENT

(1.) Heard learned counsel for the appellant.

(2.) This Second Appeal has been preferred against the judgment and decree dtd. 27/3/2021 and 13/4/2021 respectively passed by the learned Additional District Judge- XII, Bhagalpur in Title Appeal No. 93/2019 affirming the judgment and decree dtd. 24/7/2019 and 6/8/2019 respectively passed by the learned Munsif-II, Bhagalpur in Title Eviction Suit No. 37/2013.

(3.) The appellant was defendant in the eviction suit.