RAMESHWAR PRASAD Vs. SHANTI DEVI

JUDGEMENT

(1.) The Court has convened through video conferencing.

(2.) Heard Shri Mohd. Arif Khan, learned Senior Advocate assisted by Shri Mohammad Aslam Khan, learned counsel for the appellants and Shri Virendra Mishra, learned counsel for the caveat or/respondents.

(3.) The instant second appeal has been preferred against the concurrent judgment and decree dtd. 19/2/2015 passed by the Additional Civil Judge (Junior Division) Court No.34, Lucknow in R.S. No.430/1983 whereby the suit for permanent injunction of the plaintiffs-appellants was dismissed. The plaintiffs-appellants preferred a regular civil appeal before the District Judge, Lucknow, which was registered as Regular Civil Appeal No.38/2015 which also came to be dismissed by the impugned judgment and decree dtd. 20/3/2021 passed by Special Judge (P.C. Act)-I, Lucknow, affirming the judgment and decree passed by the trial court.