(1.) This matter has been heard for quite some time.
(2.) This appeal has been directed against the trial court order dated 10.11.2014.
(3.) To be noted, this is the second round of appeal. In the first instance, the appellant/plaintiff had approached this court against the trial court order dated 1.12.2012, whereby his application under Order XXXIX Rules 1 and 2 read with Section 151 of the Code of Civil Procedure, 1908 (in short the CPC), was dismissed.