SANTOSH SAHU Vs. LAXMINARAYAN SAHU

JUDGEMENT

(1.) By way of this petition, the petitioner has prayed for the following relief(s):-

(2.) The petitioner is plaintiff, he instituted a suit for declaration of title and permanent injunction in respect of land bearing survey No.146/4 (0.240 hectare); survey No. 527 (0.150 hectare); survey No.530/6 (0.180 hectare); survey No.530/12 (0.140 hectare), and sought for relief of the declaration of ownership pertaining to land bearing Survey No.527 admeasuring total area 0.150 hectare and declaration of title 1/3rd share on land bearing Survey No.146/4 total area 0.240 hectare and further relief of permanent injunction.

(3.) The respondent No.1 and 2 filed written statement and denied the plaint averments.