Sibghat Ullah Khan, J. - (1.) HEARD Learned Counsel for the appellant as well as Learned Counsel for the respondents who has appeared through caveat.
(2.) THIS is plaintiff's second appeal arising out of O.S. No.685 of 2005, which was dismissed on 12.05.2009 by Additional Civil Judge Junior Division Court No.14, Azamgarh. Against the said decree plaintiff filed Civil Appeal No.106 of 2009, which was dismissed by A.D.J. Court No.6, Azamgarh on 29.09.2011, hence this second appeal. The suit was filed for permanent prohibitory injunction seeking to restrain the defendants from interfering in the possession of the plaintiff over two pieces of lands, one lying in the north of the house of the plaintiff with plaintiff's sahan and rasta/ kharanja intervening and the other lying immediately towards east of the plaintiff's house. The first piece of land was shown by letters aa, ba, sa, da in the plaint map and other as ka, kha, ga, gha. The second piece of land was described as koliya in the plaint map. Copy of the plaint map has been filed along with supplementary affidavit. Plaintiff claimed that both the pieces of lands settled with him under Section of U.P.Z.A. & L. R. Act and even otherwise he was owner in possession of the same.
(3.) BOTH the courts below held that none of the pieces of lands settled with the plaintiff and he was not in possession thereof.;