DINESH GUPTA, J. - (1.) This second appeal is preferred against the judgement and decree dated 8.3.1989 passed by Second Additional Civil Judge, Meerut in Civil Appeal No.154 of 1987 allowing the appeal against judgement and decree dated 23.8.1987 passed by Vth Additional Munsif, Meerut in Original Suit No.309 of 1981.
(2.) The brief facts, which give rise to this appeal are that: The plaintiff -respondent (hereinafter referred to as the "respondent") filed a suit for the relief of possession and injunction against the defendants -appellants (hereinafter referred to as the "appellants"), which was registered as Original Suit No.309 of 1981. The said suit was dismissed vide judgement and decree dated 23.8.1987.
(3.) The respondent preferred an appeal before learned District Judge, which was registered as Civil Appeal No.154 of 1987 and was transferred to the Court of Second Additional Civil Judge (Senior Division), who allowed the same vide order dated 8.3.1989. Feeling aggrieved, the appellant preferred this appeal before this Court. ;