- (1.) This is a second appeal filed by the plaintiffs under Section 100 of Civil Procedure Code against the judgment and decree dt 16.9.2010 passed by District Judge, Merta in civil appeal No.18/99 which in turn arise out of judgment and decree dt 23.3.1999 passed by Civil Judge (SD), Merta in civil suit No.11/1989.
(2.) By impugned judgment/decree, the first appellate Court upheld the judgment/decree of the trial Court, which had dismissed plaintiffs' suit for permanent injunction against the defendant and in consequence dismissed his appeal.
(3.) So the question arises for consideration in this second appeal is whether this appeal involves any substantial question of law within the meaning of Section 100 that being the sin-qua-none for admission of the appeal;