RAJENDRA PR NAG Vs. INDUMATI

JUDGEMENT

(1.) The Appellants, by this Appeal under section 100 of the Code of Civil Procedure (for short 'the Code') assail the judgment and decree dated 30.07.2005 and 12.08.2005 respectively passed by the learned Additional District Judge, (F.T.C.), Bolangir in Title Appeal No. 08/06 of 2002-2005.

(2.) In order to bring in clarity and avoid confusion; the parties hereinafter have been referred to as per their position assigned as would have been so assigned had the event taken place during suit.

(3.) Facts of the case run as under:-