PARAS NATH Vs. BANKEY LAL

JUDGEMENT

(1.) Heard learned counsel for the appellant and perused the material available on record.

(2.) This is defendant's second appeal under Section 100 C.P.C.

(3.) The plaintiff-respondent instituted Original Suit No.2215 of 1994 against Paras Nath in the court of the VII-Additional Civil Judge, (Junior Division), Allahabad, for obtaining decree of permanent injunction which was contested by the defendant-appellant and the original suit was ultimately decreed in favour of the plaintiff vide judgment and decree dated 29.05.2000, whereagainst Civil Appeal No.101 of 2000 was preferred before the Special Judge (EC Act)/Additional District Judge, Allahabad which was dismissed vide judgment and decree dated 28.11.2014.