Rakesh Tiwari, J. - (1.) Heard Sri Santosh Kumar Srivastava, counsel for the proposed defendant appellant and perused the record.
(2.) This second appeal has been filed by Veer Sain, son of late Brahm Singh, resident of village Badawad, Tehsil Baraut, district Baghpat, claiming himself to be proposed defendant appellant against Om Pal son of Abhay Ram and his real brother Sudhir Chikara, both resident of village Badawad, Tehsil Baraut, district Baghpat.
(3.) The second appeal has been preferred by the said proposed defendant appellant challenging the validity and correctness of judgment and decree dated 26/4/2010 passed by Ist Additional District Judge, Baghpat in civil Appeal No. Nil of 2010, arising out judgment and decree dated 3,4.2010 passed by Civil Judge (J.D.-II), Baghpat in original suit No. 136 of 2004, between Om Pal...plaintiff and Sudhir Chikara...defendant.;