ANIL KUMAR, J. - (1.) Heard learned counsel for the appellants, Sri G.C. Sinha, learned counsel for the respondent and perused the record.
(2.) Facts in brief of the present case are that initially, the plaintiff/respondent had filed a suit for permanent injunction registered as Regular Suit No. 125/1994 (Rajpati Lal v. Harihar and others), same was decreed vide judgment and decree dated 22.7.1998 passed by Civil Judge (Senior Division), Pratapgarh.
(3.) Aggrieved by the said order, defendants/appellants filed a Civil Appeal No. 123 of 1998, dismissed by means of judgment and decree dated 29.5.2015 passed by Additional District Judge, Court No. 01, Pratapgarh.;