SHREE CHANDRASHEKHAR,J. - (1.) Counsel for the respondents is absent.
(2.) By the order of the Hon'ble Chief Justice matters in which further proceedings in the trial court have been stayed by the orders of this Court, were notified to be listed on 22/23.04.2016. This matter has appeared on as many as 21 occasions and yesterday also at the request of the learned Senior counsel for the appellants prayer for one day's accommodation was acceded. Considering the aforesaid circumstances, I am not inclined to adjourn the matter.
(3.) Aggrieved of the judgment of reversal dated 28.07.2007 in Title Appeal No. 02 of 2001 whereby and where under, the findings recorded by the trial court on the questions of limitation adverse possession have been set aside, the instant Second Appeal has been preferred by the defendants/legal heirs of the defendants in Title Suit No. 12 of 1997.;