GAURI SHANKAR PRASAD Vs. PRAKASH KUMAR SINHA

JUDGEMENT

(1.) THE plaintiff -appellant filed Title Suit No. 61 of 1978 against the defendants -respondents for eviction and realisation of arrears of rent, which was decreed.

(2.) THE defendant first party against the said eviction decree preferred Title Appeal No. 12 of 1987, whereas the defendants second party preferred Title Appeal No. 8 of 1987. Both the appeals were heard together and were allowed by the impugned judgment dated 29.7.1991.

(3.) THE plaintiff has, therefore, filed this appeal under Section XLIII Rule 1(u) of the Code of Civil procedure.