Vineet Kothari, J. - (1.) The present second appeal under Section 100 of the Code of Civil Procedure has been filed by the plaintiff-Ram Chandra S/o Kashtoor Chand being aggrieved by the reversal of the decree by the first appellate court by the impugned order dated 27.03.1986 allowing the defendant-Nand Lal's appeal, namely Appeal No. 23/1985 : Nand Lal v. Ram Chandra & Purshottam .
(2.) The learned Trial Court had decreed the suit (Civil Original Suit No.142/1976, 106/1980) for declaration and possession in favour of the plaintiff-Ram Chandra on 22.05.1985 with the following findings returned in favour of the plaintiff-Ram Chandra:- ...[VERNACULAR TEXT OMITTED]...
(3.) The appeal filed by the defendant-Nand Lal, however, came to be allowed by the first appellate court of learned Additional District Judge, Rajsamand allowing the Appeal No. 23/1985 : Nand Lal v. Ram Chandra & Purshottam with the following findings:- ...[VERNACULAR TEXT OMITTED]...;