RATAN KAUR Vs. RANJEET KUMAR BANERJEE

JUDGEMENT

(1.) BY means of present second appeal, plaintiff / appellant seeks to quash and set aside the impugned judgment and decree dated 28.04.2012, passed by learned Addl. District Judge / VII F.T.C., Dehradun, in Civil Appeal no. 23 of 2010, Ratan Kaur vs Ranjeet Kumar Banerjee and others, whereby said Court has dismissed the appeal preferred by the plaintiff / appellant, as also judgment and decree dated 30.03.2010, passed by learned IV Addl. Civil Judge (S.D.), Dehradun, passed in O.S. no. 979 of 2001, Ratan Kaur vs Ranjeet Kumar, whereby suit of the appellant for permanent injunction was dismissed.

(2.) AFTER hearing learned counsel for the appellant and respondents, following substantial question of law is framed in present second appeal:

(3.) ON the last day of hearing, learned counsel for the parties stated that no lower court record is required and the second appeal may be disposed of on the basis of certified copies already made available on record. In view of above submission, this Court proceeds to decide present second appeal on the basis of documents already available on record.