RABINDRANATH PANIGRAHI Vs. SURENDRA SAHU

JUDGEMENT

(1.) Leave Granted.

(2.) The present appeal is directed against the judgment and order dtd. 20/6/2022 of the High Court of Orissa at Cuttack passed in RSA No.131 of 2011 (Second Appeal), whereby the concurrent findings returned by the Courts below vide judgments dtd. 12/10/2007 [Hereinafter referred to as "The Trial Court"] by Civil Judge (Senior Division), Berhampur and dtd. 29/1/2011 [Hereinafter, "First Appellate Court"] by 1st Addl. District Judge, Berhampur (District Ganjam), were overturned.

(3.) The brief facts giving rise to the present appeal are as under: