Vinod Kumar Misra, J. - (1.) This second appeal has been preferred by the appellants against the judgment dated 5.3.2016 and decree dated 15.3.2016 passed by the learned Additional District and Sessions Judge, Court No. 3, Agra in Civil Appeal No. 139 of 2008 (Ramesh Chandra v. Sri Dheeri Singh (since deceased) and others) , thereby allowing the civil appeal of plaintiff/respondent and setting aside the judgment and decree dated 24 September 2008 passed by the learned Civil Judge (Junior Division), Agra in Original Suit No. 87 of 1999.
(2.) I have heard learned counsel for the appellant and learned counsel for the respondents.
(3.) Original Suit No. 87 of 1999 (Ramesh Chandra v. Shri Dheeri Singh (since deceased) and others) was filed for declaratory decree and for perpetual injunction.;