Saeed-Uz-Zaman Siddiqi, J. - (1.) This appeal has been preferred against the judgment and decree dated 15.04.2011 passed by Learned Additional Civil Judge (JD), Court No. 20, Rai Bareli in regular suit No. 794 of 2001, by which plaintiff's suit for injunction was dismissed against which Civil Appeal No 21 of 2011 filed by plaintiff has also been dismissed vide judgment and decree dated 23.03.2013.
(2.) I have heard learned counsel for the appellant and gone through the records.
(3.) Brief facts of the case are that the appellant is the owner of the disputed property and the defendants interfered in the peaceful possession of the plaintiff. The opposite parties belongs to the same family, whose common ancestor was Thakur Amir Haider. The defendants' disputed plaintiffs' ownership in possession and they have also pleaded that plaintiffs are not from the family of Thakur Amir Haider, who was Talukdar of village Bahua. The defendants have an old Ghura over the disputed land and trees right from the times of ancestors are also on the disputed property, which also belongs to the defendants. Both the parties filed documentary as well as oral evidence. Upon conclusion of the trial, the learned Munsif dismissed the suit of the plaintiffs against which plaintiffs preferred civil appeal before the learned First Appellate Court. The learned First Appellate Court also discussed the entire evidence in a pragmatic manner.;