JAIN SHIKSHAN SANGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard the parties at the admission stage.

(2.) The first point for consideration is whether any substantial question of law is involved in this second appeal. If the answer goes in affirmative then the second point would be whether the application of the appellants under Order 41 Rule 27 CPC is fit to be allowed.

(3.) The appellants filed Civil Original Suit No. 18/2002 for a decree of injunction restraining the respondents from demolishing the boundary wall and other constructions of the appellants as well as from taking over forceful possession. By the impugned judgment and decree dtd. 5/2/2010 passed by learned Civil Judge (JR. Division), Devgarh, District-Rajasamand in Civil Original Case No. 18/2002, the learned trial judge dismissed the suit. The dismissal was challenged in Civil Appeal No.13/2013, which was also dismissed on 16/12/2015, hence this second appeal against concurrent finding of fact.