- (1.) THIS second appeal is preferred against the judgment dated 24.5.1996 passed by VIIIth Additional District Judge, Azamgarh in Appeal No.80 of 1991 arising out of order dated 4.2.1991 passed by VIIth Additional Munsif, Azamgarh in O.S. No.416 of 1982.
(2.) THE brief facts, which give rise to this appeal are that: - The plaintiffs -respondents (hereinafter called as the "appellants") filed a Original Suit No.416 of 1982 against the defendants -appellants (hereinafter called as the "respondent") for the relief of permanent prohibitory injunction. The suit was dismissed vide order dated 4.2.1991.
(3.) FEELING aggrieved, the respondent preferred Civil Appeal, which was transferred to the court of VIIIth Additional District Judge, Azamgarh and registered as Appeal No.80 of 1991 and the same was allowed vide order dated 24.5.1996. Feeling aggrieved, the appellants preferred this second appeal before this Hon'ble Court.;