RAGHUNATH PATRA Vs. BABAJI TARAI

JUDGEMENT

(1.) The Appellant, by filing this appeal, under section 100 of the Code of Civil Procedure (for short, 'the Code') has assailed the judgment and decree passed by the learned Additional District Judge, Nimapara in RFA No. 183/109 of 2016-2014.

(2.) 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.

(3.) The Plaintiff's suit for permanent injunction in respect of the land described in the schedule "A' of the plaint is founded on the following facts:-