VIVEK KUMAR BIRLA,J. - (1.) Heard learned counsel for the appellants and perused the record.
(2.) Present appeal has been filed challenging the order dated 14.10.2019 and decree dated 25.10.2019 passed by Additional District and Sessions Judge, Court No. 8, Bulandshahar in Civil Appeal No. 21 of 2018 (Subhash and another vs. Mangeram and others) arising out of judgment and order dated 9.1.2018 and decree dated 17.1.2018 passed by Civil Judge (Senior Division) / F.T.C., Bulandshahar in Original Suit No. 1062 of 2009.
(3.) The plaintiff-appellant filed a suit against the defendants-respondents for permanent injunction regarding the property shown in the map annexed with the plaint. The case of the plaintiff was contested by the defendant. Both the parties filed documentary as well as oral evidence.;