RAM ANEK Vs. RAJ PATI

JUDGEMENT

(1.) This is the second civil appeal against the judgment and decree dated 24.11.1982 passed by the then learned IInd Additional District Judge, Sultanpur allowing the appeal and setting aside the judgment and decree passed by the then learned Ist Additional Munsif, Sultanpur in Regular Suit No. 255 of 1976, which was a suit for permanent injunction,

(2.) The following question of law has been formulated : "Whether the judgment of the First Appellate Court is perverse and illegal?"

(3.) I have heard arguments and have gone through the record.