GITA MISHRA Vs. PREMANANDA MISHRA

JUDGEMENT

(1.) The Appellant by filing this Appeal under Sec. -100 of the Code of Civil Procedure (hereinafter called as 'the Code') has assailed the judgment and decree dtd. 16/7/2019 and 30/7/2019 respectively passed by the learned District Judge, Jagatsinghpur in RFA No.39 of 2010 (89 of 2014).

(2.) By the said judgment and decree, the lower Appellate Court has confirmed the judgment and decree passed by the learned Civil Judge (Junior Division) in Title Suit No.183 of 1986.

(3.) For the sake of convenience, in order to avoid confusion and bring in clarity, the parties hereinafter have been referred to as they have been arraigned in the trial court.