DURGA TIWARI AND OTHERS Vs. SAVITRI DEVI AND OTHERS
LAWS(ALL)-2015-2-340
HIGH COURT OF ALLAHABAD
Decided on February 05,2015

Durga Tiwari And Others Appellant
VERSUS
SAVITRI DEVI AND OTHERS Respondents

JUDGEMENT

Sudhir Agarwal, J. - (1.) Heard Sri Dhruva Narayna, learned Senior Advocate, assisted by Sri Namit Srivastava, learned counsel for appellants and Sri Dhirendra Pratap Singh, Advocate, holding brief of Sri Anand Kumar, learned counsel for respondents.
(2.) As requested by learned counsel for the parties I proceed to hear and decide this matter finally at this stage after hearing counsel for the parties under Order 41 Rule 11/13 C.P.C.
(3.) This is a defendants' second appeal under Section 100 C.P.C. Original Suit No. 341 of of 2000 instituted by plaintiffs was dismissed by Trial Court vide judgment and decree dated 30.10.2013, where against plaintiffs filed Civil Appeal No. 95 of 2013, which has been allowed by Lower Appellate Court vide impugned judgment and decree dated 21.10.2014, hence this appeal.;


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