GUNJAR BEWA Vs. NAKULA LENKA & ORS.

JUDGEMENT

(1.) IMPUGNED in this appeal is the judgment dated 24.12.1985 and decree dated 10.1.1986 of the First Appellate Court whereby the judgment dated 17.3.1981 and decree dated 2.4.1981 of the Munsif, Dhenkanal(Civil Judge, Junior Division) has been reversed.

(2.) APPELLANT herein (plaintiff) filed a suit being T.S. No.26 of 1976 for permanent injunction in respect of property in Plot No.3906 Khata No.2099 of last settlement situated in Dhenkanal town measuring an area of Ac.0.42 decimals against the respondents herein (defendants) seeking following reliefs:

(3.) HE had constructed a residential house on the impugned plot about 35 years back. He had also enclosed that area and had grown some trees and other plantation etc. and had been using the same as a Bari. He also claimed adverse possessory rights in the property in suit.