- (1.) The appeal has been restored to original number vide order of date passed on restoration application, as requested by learned counsel for the parties, I proceed to hear the appeal under Order 41 Rule 11 since both the parties are represented.
(2.) Heard Sri S.K.Mishra, learned counsel for the appellant and Sri Mahesh Sharma, Advocate holding brief of Sri Vinod Sinha, Advocate for the respondents.
(3.) This is defendant's second appeal under Section 100 CPC. The plaintiff instituted original suit no.79 of 1984 seeking declaration that order dated 11.11.1983 of defendants-appellant is illegal and that plaintiff be given possession over plot no.C-67 as he was illegally dispossessed and a mandatory injunction be also issued directing defendants not to interfere in possession of plaintiff over plot in dispute after handing over its possession to the plaintiff.;