BASUDEO YADAV Vs. SHANKER PRASAD

JUDGEMENT

(1.) Heard Mr. Buxi S.R.P.Sinha, learned Senior Counsel appearing for the appellant in this appeal under Order 41 Rule 11 CPC along with the Interlocutory Application (I.A. No. 2741 of 2017) filed for stay of the further proceeding in the court below including delivery of possession.

(2.) The defendant is the appellant in this appeal against the judgment and decree of affirmance granting the decree to the plaintiff as prayed.

(3.) The plaintiff filed the suit claiming his title over the suit land with further case that the suit land and premises were given to the defendant for use on the occasion of marriage of his daughter but after the marriage ceremony was over the defendant refused to vacate the same. The relief for recovery of possession was thus prayed in the suit.