SIYARAM Vs. JUGRAJ

JUDGEMENT

(1.) THIS second appeal under Section 100 of the Code of Civil Procedure is filed by the appellant/defendant assailing the judgment and degree dated 19.10.2005 passed by the First Appellate Court in Civil Appeal No.54A/2005, upholding the judgment and decree dated 20.07.2000 passed by the Trial Court in Civil Suit No.490A/1998, granting a decree of permanent injunction and damages to the tune of Rs.1000/ - the the plaintiffs/respondents herein.

(2.) LEARNED counsel for the appellant at the very outset prays for adjournment to argue the matter on admission.

(3.) THE said prayer is declined as the matter is pending consideration on admission since last 9 years and no progress has taken place except for repeatedly seeking and granting time to argue the matter.