GENERAL SECRETARY, VIVEKANANDA KENDRA Vs. PRADEEP KUMAR AGARWALLA

JUDGEMENT

(1.) Leave Granted.

(2.) We have heard Mr. Rutwik Panda, learned Counsel for the Appellant, and Mr. Ashok Panigrahi, learned Senior Counsel, for the Respondents.

(3.) The Civil Appeal arises from the judgment and decree dtd. 23/12/2022 in RSA No. 123 of 2021 (for short, "impugned judgment") in the High Court of Orissa at Cuttack. The Plaintiff in the Civil Suit No. 100/524 of 2011-2005 (for short, "Civil Suit") before the Court of Civil Judge, Baripada, is the Appellant. Respondent Nos. 1, 2 and 3 are Defendant Nos. 3, 4, and 2, respectively, in the Civil Suit.