RITU RAJ AWASTHI,J. - (1.) Heard learned counsel for the appellant and perused the records.
(2.) This second appeal relates to the year 2011, however, it has not yet been admitted.
(3.) The second appeal has been filed under section 100 CPC against the judgment and decree dated 26.4.2011, passed by learned Additional District Judge, Court No. 5, Faizabad in Civil Appeal No. 98 of 2009 arising out of judgment and decree dated 12.08.2009, passed by learned Civil Judge (J.D.), Sadar, District Faizabad in Regular Suit No. 260 of 1989, whereby the suit for permanent injunction preferred by the appellant was dismissed and the first appeal filed thereafter was also dismissed on merit.;