Ved Prakash Vaish, J. - (1.) Heard Sri Anuj Dayal, learned counsel for the appellant, Sri Rajesh Verma, learned counsel for respondents No.1 to 3 and Sri J. B. S. Rathour, learned counsel for respondent No.4.
(2.) The appellant has filed the present second appeal under Section 100 of the Code of Civil Procedure (hereinafter referred to as "C.P.C.") against the judgment and decree dated 14.09.2006 passed by learned Additional District & Sessions Judge/F.T.C., Sultanpur, in Civil Appeal No.135 of 1995, whereby the appeal filed by the respondents No.1 to 3 was allowed.
(3.) The background facts in a nutshell are as follows:-;