Abdul Haleem S/O Abdul Gani vs Nisar S/O Hakeem
2021 Latest Caselaw 492 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                           BENCH AT JAIPUR

                 S.B. Civil Second Appeal No. 622/2019
1.      Abdul Haleem S/o Abdul Gani, Aged About 61 Years
2.      Abdul Saleem S/o Abdul Gani, Aged About 58 Years,
        Resident     Of   Sadar       Ke Gali,        Karauli     District Karauli
        Rajasthan
                                                        ----Plaintiffs-Appellants

                                     Versus

1.      Nisar
2.      Maroof
3.      Sadik
        Sons of Hakeem
4.      Smt. Raheesa W/o Late Shri Abdul Hakeem
5.      Smt. Mehmooda W/o Late Shri Afaque Weg
6.      Farooq
7.      Haroon
8.      Yakub
        Sons of Afaq Baig
        All are resident of Sadar Ke Gali, Karauli Tehsil and
        District Karauli Rajasthan
9.      Babu
10.     Sattar
        S/o Fakruddin, Resident Of Dholikhar, Karauli Tehsil And
        District Karauli (Raj.)
                                                  ----Defendant-Respondents

For Appellant(s) : Mr. Malkhan Chaturvedi

HON'BLE MR. JUSTICE GOVERDHAN BARDHAR

Order

20/01/2021

The instant civil second appeal has been filed by the

plaintiffs-appellants under Section 100 CPC against the judgment

and decree dated 06.09.2019 passed by the Court of Additional

(2 of 2) [CSA-622/2019]

District and Sessions Judge Karauli (Raj.) (for short 'the appellate

Court') in Civil Regular Appeal No. 43/2015 whereby the appellate

Court while dismissing the appeal confirmed the judgment and

decree dated 30.07.2015 passed by the Court of Additional Senior

Civil Judge Karauli in Civil Suit No.77/2003 (45/98) (112/97) by

which the suit of the plaintiffs-appellants filed for permanent

injunction was dismissed.

Perused the impugned judgments and decree dated

06.09.2019 and 30.07.2015 passed by both the Courts below.

On perusal of the case file, I am of the view that no

substantial question of law in involved in this appeal.

The findings recorded by both the Courts below are

concurrent finding of fact. Thus, the impugned judgment and

decree passed by both the Courts below need no interference of

the Court.

Therefore, the present second appeal filed by the plaintiffs-

appellants is devoid of merit and accordingly dismissed.

(GOVERDHAN BARDHAR),J

AARZOO ARORA /43

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