Ritu Raj Awasthi, J. - (1.) Heard learned counsel for the appellants as well as Mr. Upendra Nath Misra, Advocate, who has put in appearance on behalf of respondent no. 1, and files Vakalatnama, the same is taken on record.
(2.) This second appeal has been filed challenging the judgment and decree dated 4.4.2016, passed in R.C.A. No. 101 of 2012 Ram Lotan and others v. Meenakshi Gaur and the judgment and decree dated 2.2.2012 passed in Regular Suit No. 730 of 2009.
(3.) Learned counsel for the appellants submits that the appellants being respondents/defendants have filed this appeal mainly on the ground that the respondent/plaintiff has committed fraud by changing the boundaries of the property in question in order to harass and demoralize the appellants.;