Vijay Lakshmi, J. - (1.) The plaintiff- appellant Shiv Dayal Varshney filed Original Suit No. 43 of 2010 in the Court of Civil Judge (Junior Division), Agra, seeking relief of permanent injunction against the defendants- respondents. The suit was dismissed by learned trial court vide judgment and decree dated 20.10.2014.
(2.) Being aggrieved the plaintiff- appellant filed Civil Appeal No. 170 of 2014, which was also dismissed by the Additional District Judge, Court No. 12, Agra, vide judgment and decree dated 24.4.2018.
(3.) Now the plaintiff- appellant is before this court by means of this Second Appeal.;