Anil Kumar, J. - (1.) Heard Shri Pankaj Nath, learned counsel for the appellants, Shri Ankit Singh, learned counsel for the opposite parties and perused the records.
(2.) Facts in brief of the present case are that Shri Manohar Lal Nigam (now deceased) had filed a Regular Suit No.101/1983 for permanent injunction and recovery of possession. During the pendency of the said suit, Shri Manohar Lal Nigam had died and his legal heirs had been substituted. By means of judgment and decree dated 14.07.2009, Civil Judge (J.D.), Court No.16, Rai bareli had dismissed the said suit, challenged by the legal heirs of the deceased/late Shri Manohar Lal Nigam by filing Regular Civil Appeal No.80/2009 in the Court of District Judge, Raibareli. During the pendency of the said appeal, Smt. Aasha had died and her legal heir had been substituted. The Appellate Authority, by judgment and decree dated 31.01.2017, had dismissed the said appeal.
(3.) In view of the above said factual background, the present second appeal has been filed under Section 100 C.P.C.;