SIDDHARTH,J. - (1.) Heard Sri D. N. Pandey and Ms. Nisha Mishra, learned counsel for the appellants and Sri N. K. Pandey and Sri Rakesh Kumar Singh, learned counsel for the respondents.
(2.) This is defendants second appeal against the judgment and decree dated 27.09.1994 passed by Sri Hare Ram Pathak, 9th Additional District Judge, Varanasi in Civil Appeal No. 34 of 1992 allowing the Civil Appeal of plaintiffs and setting aside the judgment and decree dated 12.02.1999 passed by Sri R.K. Upadhyay, City Munsif, Varanasi in Original Suit No. 396 of 1988 (Lallan and another v. Kalawati and others) .
(3.) Plaintiffs instituted a suit praying for a decree of permanent injunction against the defendants first set from taking forcible possession on the part of disputed house no. N2/339 shown in the plaint map and not to interfere in the possession of defendants second set in any way.;