ANIL KUMAR, J. - (1.) Heard Sri Yogendra Mishra, learned counsel for the appellant, Shri G.D. Pandey, learned counsel for the respondents and perused the record.
(2.) Facts in brief of the present case are that initially, plaintiff-respondent had filed a suit for permanent injunction registered as Regular Suit No. 545 of 1999 (Smt. Lalli Devi v. Shital Deen) allowed by judgment and decree dated 04.08.2016 , passed by Civil Judge (Jr. Div.), Raebareli, challenged by filing Civil Appeal No. 21 of 2016 (Shital Deen v. Smt. Lalli Devi), allowed by judgment and decree dated 06.07.2017 passed by District Judge, Raebareli.
(3.) In view of the said factual background, present second appeal under section 100 CPC has been filed.;