SAKUNTALA SAHU Vs. SUSANTA KUMAR PANIGRAHI

JUDGEMENT

(1.) THIS appeal is at the instance of the regal heirs of Defendant No. 2 challenging the judgment & decree in Money Appeal No. 13/1985, particularly challenging in allowing the cross objection at the instance of Defendant No. 12 filed in the said appeal.

(2.) THOUGH two substantial questions are framed, Learned Counsel Mr. Rath on behalf of the Appellants does not act on the first substantial question of law contending that he is not pressing the same. The only question i.e. question No. (b) remains the substantial question of law which reads thus: