LAKSHMIKANT MAHARANA Vs. STATE OF ORISSA

JUDGEMENT

(1.) THIS second appeal is directed against the judgment dated 1-2-1988 and decree dated 11-2-1988 passed by the learned Addl. District Judge, Bhubaneswar in T. A. No. 13/10 of 1987/86 affirming thej judgment dated 11-4-1986 passed by the learned Munsif, Bhubaneswar in O. S. No. 106 of 1982 by framing the ground Nos. 4j and 7 as substantial questions of law urging various grounds in support of the same.

(2.) THE relevant brief facts are stated for the purpose of answering the substantial questions of law framed at the time of admission. THE rank of the parties is referred to in this judgment as per the ranking assigned in the plaint presented before the trial Court for the sake of brevity. THE plaintiff filed the suit for permanent injunction in respect of the suit schedule property restraining the Defendant Nos. 1 and 2 from leasing out any portion of the plaintiff's land and restraining Defendant No. 3 from taking out lease of any portion of the land of the plaintiff with other consequential reliefs.