Vineet Kothari, J. - (1.) The present second appeal under Section 100 of the Code of Civil Procedure has been filed by the appellant-plaintiff in a suit for permanent injunction and mandatory injunction against the judgment and decree dated 16.09.2015 passed by the learned Additional District Judge No.1, Abu Road, District Sirohi in Civil Appeal Decree No.22/2012 "Municipal Board, Abu Road v. Rajendra Singh" by which, the learned First Appellate Court has reversed the judgment and decree dated 27.03.2012 passed by the learned Civil Judge (Junior Division), Abu Road, District Sirohi in Civil Original Suit No.42/2005 "Rajendra Singh v. Municipal Board, Abu Road" by which, the learned Trial Court, while allowing the suit of the plaintiff and restrained the Municipal Board from dispossessing the plaintiff and directed for considering his case for regularisation of the shop in question.
(2.) The present second appeal, arises out of the judgments and decrees of the learned Courts below, has been filed by the appellant-plaintiff, the learned Trial Court had decreed the suit of the plaintiff with the following observations:- ...[VERNACULAR TEXT OMITTED]...
(3.) Being aggrieved by the aforesaid judgment and decree dated 27.03.2012, the Municipal Board, Abu Road has filed the appeal before learned First Appellate Court of the Additional District Judge No.1, Abu Road which was came to be allowed and the judgment and decree of the learned Trial Court dated 27.03.2012 was set aside. The reasons assigned by the learned Additional District Judge No.1, Abu Road in its impugned judgment and decree dated 16.09.2015 are also quoted herein below for ready reference:- ...[VERNACULAR TEXT OMITTED]...;