BILLU SINGH Vs. SMT. MEMAL AND OTHERS

JUDGEMENT

(1.) This second appeal is directed against the judgment and decree dated 4th April, 2017 passed by the learned Additional District Judge, Kotputli, District Jaipur (hereinafter referred to as 'the lower appellate court') in Civil Appeal No. 41/2013 whereby the learned appellate court has dismissed the appeal filed by the defendant-appellant and confirmed the judgment and decree dated 1th October, 2013 passed by learned Civil Judge (Jr. Div.) Kotputli, District Jaipur (hereinafter referred to as 'the trial court').

(2.) Brief facts, giving rise to this appeal are that the plaintiff respondents Smt. Memal and Shivpal Singh filed a suit against the defendant-appellant Billu Singh and proforma respondents for permanent injunction on various grounds which was decreed by the trial court vide judgment and decree dated 1010.2013. Feeling aggrieved against the judgment and decree of the trial court, defendant-appellant Billu Singh filed civil appeal before the lower appellate court which was dismissed vide judgment and decree dated 04.04.2017.

(3.) Aggrieved against the judgments and decree of both the courts below, the defendant-appellant has filed the present second appeal.