Anil Kumar, J. - (1.) Heard Shri M.A. Siddiqui, learned counsel for the appellants, Sri N.N. Jaiswal, learned counsel for the respondents and perused the record.
(2.) Facts in brief of the present case are that initially, Chaudhary Mohammad Araf filed a regular suit for possession registered as Regular Suit No.10/1984 (Chaudhary Mohammad Araf Vs. Hindustan Petroleum and others) in the Court of Civil Judge (Jr. Div.), Barabanki.
(3.) During the pendency of the said suit, Chaudhary Mohammad Araf has died, substituted by his legal heirs, thereafter by means of judgment and decree dated 16.09.1998, Civil Judge (Jr. Div.), Barabnaki has dismissed the suit, challenged by filing a Civil Appeal No. 43 of 1998 (Khalid Fajli Vs. Hindustan Petroleum Corporation and others), dismissed by judgment and decree dated 23.02.2011 passed by Additional District Judge, Court No. 9, Barabnaki.;