Ved Prakash Vaish, J. - (1.) Present Sri Anand Prakash Srivastava, learned counsel for the appellant.
(2.) This is a plaintiff's second appeal under Section 100 of Code of Civil Procedure (hereinafter referred to as 'C.P.C.').
(3.) The brief facts as set out in the present appeal are that the appellant/plaintiff filed a suit for injunction against the respondents on the allegations that the appellant/plaintiff is in possession of the land in question, shown as a, b, c and d in the site-plan from the lifetime of his father and grandfather. The said land is Abadi land and in occupation of the appellant/plaintiff. The land in question was settled with the plaintiff under Section 9 of the U.P. Zamindari Abolition and Land Reforms Act, 1950 (in short, 'U.P. Z.A. & L.R. Act'). The appellant/plaintiff is residing in the said land and raised one tin shed room wherein, he is running a factory and another room where he is running a furniture shop. It was also alleged by the plaintiff that on 19.10.2000, the defendants/respondents threatened to demolish the shop and factory of the plaintiff. Hence, the appellant/plaintiff filed a suit for injunction thereby restraining the respondents/defendants from demolishing the factory and the shop and from dispossessing the plaintiff from the land in question.;