- (1.) This second appeal is preferred against the judgment dated 29.8.1997 passed by 6th Additional District Judge, Kanpur in Civil Appeal no.134 of 1992 arising out of judgment dated 30.11.1991 passed by 3rd, Additional Civil Judge Kanpur Nagar in O.S. no.279 of 1985.
(2.) The brief facts which give rise to this appeal are that :
(3.) The plaintiff respondent, hereinafter called ''the respondent' filed a suit against the defendant-appellant, hereinafter called ''the appellant' for the relief of declaration of permanent prohibitory injunction.;