ARUN BHANSALI,J. - (1.) Office has reported the appeal to be barred by 2252 days.
(2.) This second appeal under Section 100 CPC is directed against the judgment and decree dated 22/2/2014 passed by the Addl. District Judge, Barmer, whereby, the appeal filed by the respondent against the judgment and decree dated 19/9/2012 passed by the Addl. Civil Judge (Sr. Div.), Barmer was accepted and the decree passed by the trial court was modified.
(3.) The suit was filed by the respondent for permanent injunction, which came to be decreed by the trial court to the extent of 45'x30' in terms of the Commissioner's report, wherein, the portion was marked as A, B, C, D.;