FAKRULLAH AND ANOTHER Vs. ABID

JUDGEMENT

(1.) Heard learned counsel appearing on behalf of the parties and gone through the records as well as the judgments and orders impugned in the present appeal.

(2.) This second appeal under Sec. 100 of Code of Civil Procedure has been preferred against the judgment and decree dated 07.08.2010, passed by Civil Judge (Jr.Div.), Sitapur in regular suit no.459 of 2007 by which the appellants', who were plaintiffs before the learned trial Court, suit for grant of permanent injunction was dismissed and the civil appeal no.132 of 2010 filed against the said order of learned trial Court was also dismissed by learned Additional District Judge, Court No.6, Sitapur vide judgment and decree dated 14.02.2011.

(3.) Learned counsel for the appellants failed to establish that there is any substantial point of law involved in this appeal. Mere re-appraisal of evidence or its interpretation thereof is not permissible under Sec. 100 of Code of Civil Procedure.