Arvind Kumar Mishra-I, J. - (1.) Heard learned counsel for the appellant and perused the material available on record.
(2.) This is plaintiff's second appeal under Section 100 C.P.C.
(3.) The plaintiff-appellant instituted Misc. Case No.06 of 2010 in the court of the Additional Civil Judge, (Senior Division), Court No.4, Varanasi wherein he moved an application 4 Ga under Order 21 Rule 97 CPC claiming himself to be co-owner in possession as well as sharer in property existing in Arazi No.99 Kha with the prayer that the court Amin and decree holder Somara Devi be restrained from interfering in peaceful possession of the property existing in Arazi No.99 Kha area 20 1/2 decimal situate at Village Hashimpur, Tehsil and District Varanasi and he be not dispossessed of above property except in accordance with law. After hearing the matter on merits, the application was rejected by the Additional Civil Judge, (Senior Division) Court No.4, Varanasi, vide order dated 20.02.2014, where against, Civil Appeal No.38 of 2014 was preferred before the Additional District Judge, Court No.8, Varanasi, which, too, after contest was dismissed vide judgment and decree dated 24.11.2014.;