Vineet Kothari, J. - (1.) The appellant/plaintiff having lost the legal battle before the two courts below concurrently has filed the present second appeal assailing the impugned judgment and decree dated 30.01.2015 passed by learned Additional District Judge, Rajsamand, whereby the learned appellate court has dismissed the Civil Appeal No. 39/2013 (In C.I.S. No.58/14)-Bhanwarlal v. Municipal Board, Rajsamand , and affirmed the judgment and order dated 05.03.2012 passed by learned Civil Judge (Jr. Division), Rajsamand, dismissing the suit filed by the appellant/plaintiff for prohibitory/permanent injunction was dismissed.
(2.) The relevant findings of the learned trial court while dismissing the suit filed by the appellant/plaintiff vide the judgment and decree dated 05.03.2012 reads as infra:- ...[VERNACULAR TEXT OMITTED]...
(3.) The relevant findings of the learned lower appellate court while dismissing the appeal filed by the appellant/plaintiff vide its judgment dated 30.01.2015 are also quoted herein below for ready reference:- ...[VERNACULAR TEXT OMITTED]...;