Vineet Kothari, J. - (1.) The appellant/plaintiff, Gattu Devi @ Laxmi Devi, having lost before the two courts below, has preferred the present second appeal under Section 100 of the Code of Civil Procedure, 1908, assailing the impugned judgment and decree dated 08.04.2005 passed by learned Additional District Judge No.1, Udaipur, dismissing plaintiff's Appeal No.35/2004-Gattu Devi @ Laxmi Devi v. Pyarelal, and upholding the judgment and decree dated 23.03.2000 passed by learned Civil Judge (Sr. Division), Vallabhnagar, District: Udaipur, in Civil Original Suit No.48/1997- Gattu Devi @ Laxmi Devi v. Pyarelal , whereby the suit filed by the appellant/plaintiff against the respondent/defendant for possession and permanent with respect to disputed property situated in front of Satyanarayanji Temple, was dismissed and the counter claim filed by the respondent/defendant, Pyarelal with respect to suit property was allowed.
(2.) The learned trial court vide judgment and decree dated 23.03.2000 dismissed the suit filed by the plaintiffs/appellants. The relevant para/s of the judgment dated 23.03.2000 reads as under:- ...[VERNACULAR TEXT OMITTED]...
(3.) The first appeal filed by the appellants/plaintiffs was also dismissed by the learned Additional District Judge No.1, Udaipur, vide judgment and decree dated 08.04.2005. The relevant portion of the judgment and decree dated 08.04.2005 reads as under:- ...[VERNACULAR TEXT OMITTED]...;