TARKESHWAR PANDEY Vs. DEENA NATH YADAV

JUDGEMENT

(1.) Heard Sri Ram Brij Napit, learned counsel for the appellant and Sri Bhrigu Jee Singh, learned counsel appearing for the respondent No. 1.

(2.) This is a plaintiff's second appeal under Sec. 100 of the Code of Civil Procedure, 1908 (C.P.C.), directed against an order dtd. 20/3/2025 passed by the District Judge, Ballia in Civil Appeal No. 123 of 2023 [Tarkeshwar Pandey v. Deenanath and others]. The aforesaid Civil appeal had been filed against an order dtd. 25/7/2023 whereby the application bearing paper No. 6C2 seeking injunction filed by the appellant (the plaintiff in the suit), had been rejected.

(3.) Stamp Reporter has submitted a report stating that the instant appeal appears to be not maintainable as it is filed against an order passed in a miscellaneous appeal.