Ritu Raj Awasthi, J. - (1.) Heard learned counsel for the appellant as well as Mr. Rajeiu Kumar Tripathi, learned counsel for the respondent and perused the records.
(2.) This second appeal has been filed under Section 100 C.P.C. against the judgment and decree dated 7.7.2014 passed by the first appellate court in Appeal No.4 of 2012 as well as against the judgment and decree dated 9.8.2012 passed by the Civil Judge (S.D.), Shrawasti in Regular Suit No. 60 of 2002; Kanhaiya Lal v. Vijay Bahadur Verma .
(3.) As per the given facts, a suit for permanent and mandatory injunction was filed by the respondent against the present appellant. The respondent had claimed the right and title over the land in dispute on the basis of a sale deed dated 15.7.2002 which was said to have been executed by one Budhi Lal.;