SHAKIR HUSSAIN Vs. ALTAF HUSSAIN

JUDGEMENT

(1.) Appellants-defendants have filed this second appeal under Sec. 100 of CPC assailing the judgment and decree dtd. 29/2/2020 passed in Civil First Appeal No.21/2018 by the court of Additional District and Sessions Judge No.3, Kota affirming the judgment and decree dtd. 23/1/2018 passed by the court of Additional Senior Civil Judge No.6, Kota in Civil Suit No.46/2015 whereby and whereunder civil suit filed by respondent-plaintiff for declaration and possession has been decreed against appellants.

(2.) Heard learned counsel for appellants and perusal of both impugned judgments.

(3.) It appears that the dispute is between father and son, appellant-defendant No.1 is son of respondent and having possession over one room, kitchen, Varanda at first floor in the House bearing No.141-C Indra Gandhi Kachchi Basti, Vigyan Nagar, Kota.