SRIKAR PATRA Vs. GOPINATH DEV

JUDGEMENT

(1.) This appeal under Section 100 of Code of Civil Procedure, 1908 has been filed assailing the judgment and decree dated 24.01.1992 and 11.02.1992 respectively passed by learned Additional District Judge, Puri in Title Appeal No.50/114 of 1986/1984, whereby he dismissed the appeal and confirmed the judgment and decree dated 27.08.1984 and 15.05.1984 respectively passed by learned Sub-ordinate Judge, Khordha in OS No.6 of 1983.

(2.) Short narration of fact necessary for adjudication of the aforesaid substantial questions of law are as follows:

(3.) Taking into consideration the rival pleadings of the parties, learned Subordinate Judge framed as many as nine issues which are as follows;