RADHESHYAM Vs. PURANJAN NAYAK

JUDGEMENT

(1.) The substantial question of law involved, formulated and to be answered in this second appeal preferred by the plaintiff/appellant herein states as under:

(2.) The imperative facts required to be noticed for adjudication of this appeal are as under:

(3.) The trial Court, upon appreciation of oral and documentary evidence available on record, by judgment and decree dated 27-4-2005 dismissed the suit of the plaintiff holding that though the plaintiff is title holder of the suit land but he has failed to establish his possession over the suit land.