Vineet Kothari, J. - (1.) This second appeal under Section 100 of the Code of Civil Procedure has been filed by the appellants-plaintiffs in a suit for permanent injunction against the judgment and decree dated 03.09.2013 passed by the learned Additional District Judge, Nathdwara in Civil Appeal No.05/2008 "Smt. Chandrakanta v. Chhagan Lal & Ors." by which, the appeal of the defendant No.2 was allowed and set aside the judgment and decree dated 19.01.2008 passed by the learned Civil Judge (Senior Division), Nathdwara, District Rajsamand Civil Original Suit No.67/2005 "Chhagan Lal & Ors. v. Smt. Rukmani Bai & Anr." by which, the suit of the plaintiffs-Chhagan Lal & Ors. seeking permanent injunction was decreed.
(2.) After framing of the relevant issues arising out of the plaint and written statement and after recording of the evidence, the learned Trial Court had allowed the suit of the plaintiffs-Chhagan Lal & Ors. on 19.01.2008 with the following findings:- ...[VERNACULAR TEXT OMITTED]...
(3.) Being aggrieved by the judgment and decree dated 19.01.2008, the defendant No.2-Smt. Chandrakanta filed the first appeal before the first appellate court of learned Additional District Judge, Nathdwara namely, Civil Appeal (Decree) No.05/2008 "Smt. Chandrakanta v. Chhagan Lal & Ors." which came to be allowed on 03.09.2013 and the impugned judgment and decree dated 19.01.2008 of the learned Trial Court was set aside and the suit of the plaintiffs-Chhangan Lal & Ors. was rejected in the following manner:- ...[VERNACULAR TEXT OMITTED]...;