Anil Kumar Srivastava, J. - (1.) Plaintiff-Appellant filed a civil suit no.130/1981 before learned Munsif Kunda, District Pratapgarh, which was decreed by the learned Additional Munsif, Pratapgarh on 09.7.1985. Civil Appeal No.308/85 was preferred by the defendants which was decided by the learned Additional Civil Judge, Pratapgarh vide judgment and order dated 21.4.1990. Appeal was allowed and judgment and decree passed by learned Munsif was set aside.
(2.) Feeling aggrieved, plaintiff-appellant has preferred the present second appeal.
(3.) According to the plaint allegations, a suit for permanent injunction was filed by the plaintiff against the defendants to restrain them from interfering in the possession of the plaintiff in the property in suit. During the pendency of the suit relief of possession over the property shown by the letter p] N] t] >] p is although sought with Rs.100/- damages. Further, relief of removal of 'ghoor', 'khoont', etc was sought.;