Siddharth, J. - (1.) Heard Sri K.K. Tripathi, learned Counsel for the appellant and Sri Vishnu Behari Tiwari, learned Counsel for the respondents.
(2.) This is defendant's Second Appeal directed against the Judgment and Decree dated 14.09.1998, passed by Sri Anurag Kumar, XVth Additional District & Sessions Judge, Kanpur in Civil Appeal No.05/1997, allowing the Appeal of the defendants arising out of the Judgment and decree dated 30.11.1996, passed by Sri S.C. Kulshretra, Civil Judge (Senior Division), Kanpur Nagar, whereby the Original Suit No.321 of 1987 of the plaintiff was decreed.
(3.) The plaintiff instituted an Original Suit No.321 of 1987, praying for a decree of Permanent Injunction against the defendants, Vidya Niketan Junior High School, Harjinder Nagar, Chakeri, Kanpur and Vidya Niketan Prathmik Avam Junior High School Samiti, Harjinder Nagar, Kanpur.;