Vineet Kothari, J. - (1.) The appellants/plaintiffs, having lost the legal battle before the two courts below concurrently, have preferred this second appeal under Section 100 of CPC, 1908, assailing the validity of judgment and decree dated 07.10.1993 passed by learned Civil Judge, Udaipur, in Civil Appeal No.3/1990 (46/1986)- Nemichand v. Smt. Jassi Bai & Ors. , whereby the appeal filed by the plaintiff/appellant against the judgment and decree dated 31.03.1986 passed by learned Munsif City (North), Udaipur, dismissing plaintiff's Suit No.289/1976- Nemichand v. LR's of Devilal & Ors. , claiming easementary rights with respect to a common wall between the two parties situated on the second floor of the residential house, was dismissed.
(2.) The learned trial court dismissing the suit filed by the plaintiff vide its judgment and decree dated 31.03.1986 in the following manner:- ...[VERNACULAR TEXT OMITTED]...
(3.) Upon a challenge being laid by the appellant/plaintiff, the learned appellate court concurring with the findings of the learned trial court vide its judgment and decree dated 07.10.1983, dismissed the first appeal filed by the plaintiff in the following manner:- ...[VERNACULAR TEXT OMITTED]...;