Vineet Kothari, J. - (1.) The present second appeal under Section 100 of the Code of Civil Procedure has been filed by the appellants plaintiffs in a suit for eviction against the judgment and decree dated 06.05.1992 passed by the learned District Judge, Pratapgarh in Civil Appeal No.7/1988 "Smt. Chatar Bai W/o (widow) Sajjan Lal Mehta v. Moti Lal " by which, the learned First Appellate Court has dismissed the appeal of the appellants-plaintiffs filed against the judgment and decree dated 21.04.1988 passed by the learned Munsif & Judicial Magistrate, First Class, Pratapgarh in Civil Original Suit No.134/1980 " LRs of Sajjan Lal S/o Chiman Lal Mehta v. Moti Lal S/o Huvachand Jain Soni, Mahajan " by which, the eviction suit of the plaintiffs was dismissed.
(2.) The relevant extract of the judgment and decree dated 21.04.1988 passed by the learned trial court is as under:- ...[VERNACULAR TEXT OMITTED]...
(3.) I have heard the learned counsels for the parties and perused the judgments and decree of both the Courts below.;