- (1.) Present second appeal has been filed challenging the judgment and decree dated 2.2.2010, passed by Additional District Judge, Court No. 1, Agra in Civil Appeal No. 70 of 2009, Deepu and Ors. v. Smt. Shakuntala Agrawal and Ors. confirming the judgment and order dated 29.4.2009, passed by Additional Civil Judge (J.D.), Agra in Original Suit No. 678 of 2000, Sri Shyam Lal and Ors. v. Sri Om Prakash and Ors..
(2.) The appellants have sought relief of setting aside the judgment and order dated 2.2.2010, passed by Additional District Judge, Court No. 1, Agra in Civil Appeal No. 70 of 2009 as well as judgment and order dated 29.4.2009, passed by Additional Civil Judge (J.D.), Agra in Original Suit No. 678 of 2000.
(3.) Heard Sri Maqsood Ahmad, learned Counsel for the appellants defendants and Sri V. K. Birla appearing for respondent plaintiffs Nos. 1 and 1/1 to 1/6. Proforma respondent defendant Nos. 1/7 and 1/8 are permitted to be corrected by the counsel for appellant as proforma respondent defendant Nos. 2 and 3. Notice need not be issued to proforma respondent defendant Nos. 2 and 3 at this stage for the nature of order which is being passed below.;