H.N.Agarwal, J. - (1.)This is a second appeal against the judgment and decree passed by the Additional Commissioner, Lucknow in appeal No. 219/64/475 of 1969-70 arising out of a suit under Sec. 176 of U.P.Z.A. and L.R. Act.
(2.)I have heard the learned counsel for the parties and have gone through the records.
(3.)Respondent No. 1 Gokaran had filed a suit for division of holding which has been decreed by both the courts below. Sheo Bhajan, who was one of the defendants in the suit has come up in second appeal.