BAURIBANDHU MOHANTY Vs. CHAMPABATI BEWA

JUDGEMENT

(1.) The second appeal is by the defendant against a decree of affirmance.

(2.) The suit was for declaration of title, confirmation of possession and a permanent injunction restraining the defendant from disturbing the plaintiffs' possession.

(3.) The original plaintiff Fakir Prusty having died during the pendency of the suit, the present respondents have been substituted in his place as his legal representatives.