ANIL KUMAR,J. - (1.) Heard Shri I.D. Shukla, learned counsel for the appellants, Shri Shishir Chandra, learned counsel for the respondent and perused the record.
(2.) Facts in brief of the present case are that initially, the plaintiffs/respondents had filed a suit for permanent injunction registered as Regular Suit No. 661/1989, dismissed by judgment and decree dated 29.09.1998 passed by IInd Addl. Civil Judge (Junior Division), Lakhimpur Kheri.
(3.) Aggrieved by the said order, they filed a Civil Appeal No. 134/1998, allowed by means of judgment and decree dated 07.09.2005 passed by Additional District Judge, Court No. 05, Lakhimpur Kheri.;