KULDEEP SAXENA Vs. SMT. ARCHANA SAXENA & 6 OTHERS
LAWS(ALL)-2017-8-261
HIGH COURT OF ALLAHABAD
Decided on August 21,2017

KULDEEP SAXENA Appellant
VERSUS
Smt. Archana Saxena And 6 Others Respondents

JUDGEMENT

ANIL KUMAR,J. - (1.) Heard Shri Sudeep Seth, learned counsel for the appellant, Shri Deepanshu Das, learned counsel for the respondents and perused the record.
(2.) The controversy involved in the present case relates to House No. 342/110 situated in Mohalla-Naubasta, Triveniganj, Near Old Ward Saadatganj, District-Lucknow, boundaries of the same are as under:- East-Open Place, West-Government Road, North, Government Road and West-House of Shri S.N. Srivastava.
(3.) Plaintiff/appellant filed a Regular Suit No. 21 of 2002 "Kuldeep Saxena v. Raj Bahadur Saxena and others " in the Court of Civil Judge (Junior Division), South, Lucknow seeking for permanent injunction to restrain the defendants/respondents from interfering in the peaceful possession of the plaintiff/appellant and to sell the house in question.;


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