POONAM SRIVASTAVA, J. - (1.) HEARD Sri S.A. Shah, learned Coun­sel for the appellants.
(2.) AN amendment application has been filed on behalf of the appellants rais­ing five substantial questions of law. The amendment application is allowed. Sub­stantial questions of law framed in the amendment application are part of memo­randum of appeal. This is plaintiffs second appeal arising out of the judgment and decree dated 23.10.1990 passed by the Civil Judge, Etah, in civil appeal No. 23 of 1983 confirming the judgment and decree dated 2.11.1982 of the trial Court passed in original suit No. 330 of 1974.
(3.) LEARNED Counsel for the appellants has filed additional substantial ques­tions of law that he intends to argue while challenging the two judgments of the Courts below. The suit was instituted for permanent injunction against the defen­dant/respondent in respect of the plot No. 673-A/2-84 and 673-B/3-10 situated in Mauza Kalyanpur, Pargana Bilgram, District Etah, alleging that the defendant is trying to take possession of the plot in question, in which the plaintiffs are in occupation as owner.;