JAGANNATH DEV Vs. RAGHUNATH PANDA

JUDGEMENT

(1.) Some of the defendants have filed this revision.

(2.) The suit had been for the following reliefs :

(3.) The present petitioners had filed written statement denying the rights claimed by the plaintiffs. Defendants 10 to 23 and 26 had filed joint written statement claiming to be tenants of the disputed land of the deity. It was further stated that they were paying Rajbhag to the plaintiffs.