Vijay Lakshmi, J. - (1.) This second appeal has been preferred against the judgment and decree dated 13.4.2018, passed by learned Additional District Judge, Court No.4, Hathras in Civil Appeal No.40/2011 (Ratendra Kumar Vs. Karya Nirikshak, Hathras Junction, Northern Railway & Ors), whereby the appeal filed by the plaintiff-appellant against the judgment and decree dated 23.7.2011, passed by Civil Judge, Junior Division, Hathras in Original Suit No.221/1996 has been dismissed and the judgment of the learned trial court has been affirmed.
(2.) Heard learned counsel for the appellant and the learned Standing Counsel on the point of admission and perused the available record.
(3.) The facts in brief giving rise to this second appeal are that a Civil Suit No.221/1996 was filed by the plaintiff-appellant against the respondent Karya Nirikshak, Hathras Junction, Northern Railway & Anr, seeking permanent injunction.;