BHAGAUTI SINGH Vs. MATA PRASAD SINGH

JUDGEMENT

(1.) On 7/4/2020, the following order was passed by this Court:-

(2.) From the aforesaid order, it is evident that without admitting the appeal, an interim order was passed in favour of the appellant. Thus, this court proceeded to hear the case for admission. Heard Sri N.K. Dwivedi, learned counsel for the appellant. This appeal relates to the year 2010 which was present in the Registry of this Court on 25/4/2010.

(3.) This second appeal has been filed by the appellant-plaintiff under Sec. 100 of C.P.C. against the judgment and decree dtd. 25/9/2008 passed by IVth Civil Judge (J.D.), Gonda in Regular Suit No.125 of 1991, (Bhaguti Singh Vs. Mata Prasad and others) thereby dismissing the suit for permanent injunction and also against the judgment dtd. 11/12/2009 passed by IInd Additional District Judge, Gonda in Civil Appeal No.136 of 2008 (Bhagauti Singh Vs. Mata Prasad and others) thereby confirming the judgment of trial court and dismissing the first appeal of plaintiff-appellant. It would be appropriate to indicate here that the suit was filed seeking relief of perpetual/permanent injunction and the relief for declaration was not sought.