- (1.) Heard learned counsel for the appellant and perused the judgments given by the courts below.
(2.) The appellant/plaintiff is aggrieved against the judgment and decree of the trial court dated 11.5.2005 dismissing the suit of the plaintiff for injunction against recovery of more than Rs.5 lakhs against which the appellant preferred an appeal which was dismissed by the first appellate court vide its judgment and decree dated 1.9.2005.
(3.) It appears from the reasons given in the judgments that the evidence of the plaintiff was closed after giving more than sufficient opportunities and the suit was dismissed as no evidence was produced by the plaintiff.;