HARESH KUMAR Vs. RAJARAM

JUDGEMENT

(1.) Heard learned counsel for appellant.

(2.) The instant second appeal has been filed under Sec. 100 C.P.C. against the judgment and decree dated 17.08.2016 passed by the Additional District Judge, Sitapur in Appeal No. 174 of 2009 (Haresh Vs. Rajaram) as well as the judgment and decree dated 21.11.2009 passed by the Civil Judge (Junior Division), Biswan, Sitapur in Civil Suit No. 192 of 2001 (Haresh Vs. Rajaram).

(3.) As per given facts, the appellant being the plaintiff has filed a suit for permanent injunction for restraining the respondent from interfering in the peaceful possession of appellant over mini rice mill (Palesar) and certain construction raised over the land in question and restrain him from causing any damage to the said property. The learned Trial Court while deciding the suit had framed certain issues and considering the evidence on record had dismissed the suit. The appellant thereafter preferred first appeal which too has been dismissed by the first appellate Court. The appellant thereafter has filed the instant second appeal before this Court.