Anil Kumar, J. - (1.) Heard Shri I. D. Shukla, learned counsel for the appellants, Shri Mohhiuddin Khan, 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.485/1990, dismissed by judgment and decree dated 05.12.1998 passed by Judge, Small Causes Court, Faizabad.
(3.) Aggrieved by the said order, they filed a Civil Appeal No.1/1999, dismissed by means of judgment and decree dated 04.05.2002 passed by IInd Additional District Judge, Faizabad.;