SATYAPRAKASH Vs. SATRUGHAN

JUDGEMENT

(1.) Heard.

(2.) Accordingly, the application is allowed and Shri Varunendra Mishra, learned counsel for respondent No.1 is permitted to withdraw his power on behalf of respondent No.1.

(3.) This second appeal is directed against the impugned judgment and decree dated 11-08-2006 passed by the Third Additional District Judge, FTC, Raigarh in Civil Appeal No.39-A/2002, affirming the judgment and decree dated 29-11-2001 passed by the Third Civil Judge Class-II, Raigarh in Civil Suit No.10-A/2001. Appellant-plaintiff filed a suit seeking decree of declaration and permanent injunction on the pleadings inter alia that the disputed land admeasuring 0.073 Hectare of Khasra No.139/2 and 1.084 Hectare situated in Khasra No.141 in Village Amlipali, was purchased by Jagdamba Prasad in the name of his minor son-Satyapraksh, the plaintiff, vide registered sale deed dated 31-03-1995 from defendants No.1 to 6. Entire sale consideration was paid and possession of land was also delivered.