- (1.) This is a second appeal filed by the plaintiffs under Section 100 of Civil Procedure Code against the judgment and decree dt 20.7.2002 passed by Additional District Judge, Nathdwara in civil appeal No.105/97 which in turn arise out of judgment and decree dt 18.9.1997 passed by Civil Judge (JD), Nathdwara in civil suit No.61/93.
(2.)
(3.) By impugned judgment/decree, the first appellate Court upheld the judgment/decree of the trial Court, which had dismissed plaintiff s suit for permanent injunction against the defendants and in consequence dismissed the plaintiffs' appeal.;