- (1.) This second appeal has been filed by appellant Rama being aggrieved by the impugned judgment dated 16.03.2009 passed by the Additional District and Sessions Judge, Nathdwara in Civil Appeal No. 22/2008, by which the first appellate court dismissed the appeal of the present appellant-plaintiff and affirmed the judgment and decree passed by the learned Civil Judge (Senior Division), Nathdwara, District Rajsamand in Civil Suit No. 87/2008, whereby the learned trial court dismissed the suit of the plaintiff-appellant Rama.
(2.) The necessary facts giving rise to this second appeal are that the appellant-plaintiff filed a suit against the respondent-defendants for permanent injunction praying for restraining them from dispossessing him from the suit property on the ground that the plaintiff is in possession of the suit property for last 70-75 years and he pleaded that the Gram Panchayat is intending to dispossess him without due process of law.
(3.) The defendant No.2 filed written statement before the learned trial court whereas the defendant No.1 and 3 did not file any written statement. The defendant No.2 in his written statement denied the conents of the plaint.;