Anil Kumar, J. - (1.) Heard learned counsel for the appellant, learned counsel for the respondent and perused the record.
(2.) Facts in brief of the present case are that initially, the plaintiffs/appellants had filed a suit for permanent injunction registered as Regular Suit No.34/1992, dismissed by judgment and decree dated 01.04.1995 passed by Civil Judge, (Senior Division), Lakhimpur Kheri.
(3.) Aggrieved by the said order, they filed a Civil Appeal No.80/1995, dismissed by means of judgment and decree dated 30.09.2015 passed by Additional District Judge, Court No.04, Lakhimpur Kheri.;