Harsh Kumar, J. - (1.) Vakalatnama as well as the Caveat Application filed by Sri Mahesh Chand Sharma, Advocate on behalf of respondent-caveator, are taken on record.
(2.) Heard Sri Kailash Singh Kushwaha, learned counsel for the appellant, Sri Mahesh Chand Sharma, learned counsel for respondent-caveator and perused the record.
(3.) The present second appeal has been filed against the judgment and decree dated 11.2.2016 passed by Additional District Judge, Court no.7, Ghaziabad in Civil Appeal No. 90 of 2013, (Sultan Khan and others v. Shivaji Maharaj Virajman Sri Shiv Mandir, Loni, Ghaziabad through Sri Suresh Chandra Pradhan, Prabandh Samiti Shiv Mandir) arising out of judgment and order dated 16.3.2013 passed by Additional Civil Judge, Junior Division, Court No. 1, Ghaziabad in Civil Suit No. 1235 of 1995 Shivaji Maharaj Virajman Sri Shiv Mandir, Loni, Ghaziabad through Sri Suresh Chandra Pradhan, Prabandh Samiti Shiv Mandir v. Sultan Khan).;