NAND KISHORE Vs. SALEEM KHAN

JUDGEMENT

(1.) This second appeal arises against judgment and decree dtd. 27/9/2017 passed by Additional Senior Civil Judge No.7, Kota in suit No.25/2015, affirmed in first appeal vide judgment dtd. 11/2/2021 passed by the District Judge, Kota in appeal No. 118/2017 whereby civil suit for possession and permanent injunction has been decreed against appellants-defendants.

(2.) The suit property is House No.170, ward No.30, Jogipada, Shripura, Kota over which appellants are having possession.

(3.) Appellants-defendants have filed an application (IA No. 1/2022) under Order 41 Rule 27 CPC to place on record copy of judgment dtd. 4/9/2006, passed by Civil Judge (Junior Division), South Kota in Civil Suit No.09/2006 and copy of order dtd. 23/7/2012 passed by Additional District Judge No.4, Kota in Civil Misc. Appeal No.83/2008, affirming the judgment dtd. 4/9/2006.