- (1.) MATTER is taken in revised cause list.
(2.) NONE appeared on behalf of the respondents.
(3.) HEARD Sri Alok Kumar Misra, learned counsel for the appellant. Facts, in brief , as stated by plaintiff/appellant , who is the resident of village Jagi Patti, in his plaint, in brief, are that he had two houses consisting of western block and eastern block , out of which western block fell down. Both these blocks had separate main exits towards north and east side respectively. It has further been stated in the plaint that the plaintiff/ appellant had planted one neem tree, two guava , one bamboo clump on the land in dispute , the same also used by him since the time of his ancestors as Sahan, settled under Section 9 of the U.P.Z.A. and L.R. Act. However, the defendants/ respondents obtained a sale -deed from one Ram Kumar on the strength of same, they were trying to interfere in the peaceful possession of the plaintiff/appellant. So, a suit for permanent injunction filed registered as Original Suit No. 105 of 1982 ( Prag Prasad Vs. Ram Pal and others) .;