(1.) Instant second appeal is preferred by the appellant plaintiff aggrieved from judgment and decree dtd. 1/2/2017 in civil appeal No. 88/2013 (01/2012) passed by learned Additional District Judge No.2 Behror, Alwar whereby first civil appeal under Sec. 96 CPC, filed aggrieved from judgment and decree dtd. 16/11/2011 in civil suit No. 154/2009 passed by learned Civil Judge (Junior Division), Behror, Alwar was dismissed.
(2.) Learned Civil Judge (Junior Division), Behror District Alwar has dismissed the civil suit No. 154/2009 for permanent injunction on 16/11/2011 filed by appellant-plaintiff after full trial.
(3.) Along with this appeal, an application under Order 41 Rule 27 read with Sec. 151 CPC is filed for taking certain documents on record.