(1.) This 2nd appeal has been preferred against the reversing judgment.
(2.) The appellant in this 2nd appeal was the sole plaintiff before the leaned trial court in the suit vide C.S. No.259 of 2014-I and respondent no.1 before the learned 1st appellate court in the 1st appeal vide R.F.A. No.30 of 2019.
(3.) The respondents in this 2nd appeal were the defendants before the learned trial court in the suit vide C.S. No.259 of 2014-I and the appellant along with respondent nos.2 and 3 before the learned 1st appellate court in the 1st appeal vide R.F.A. No.30 of 2019. The suit of the plaintiff(appellant in this 2nd appeal) against the defendants(respondents in this 2nd appeal) vide C.S. No.259 of 2014-I was a suit for declaration and permanent injunction.
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