D.N.Sinha, J. - (1.) Plaintiffs have directed this second appeal against the judgment and decree passed he the IV Additional District Judge. Hardoi allowing the appeal of the defendant-respondent after setting aside the judgment and decree passed by the learned Civil Judge.
(2.) Plaintiff filed a suit for permanent injunction restraining the defendant from realising toll tax at the rate of Rs. 2 per bus per trip within its local limits.
(3.) The suit was resisted by the Town Area, Mallawan.;