BISHNU BHUKTA Vs. ANANTA DEHURY

JUDGEMENT

(1.) The Appellant, by filing this Appeal, under Sec. -100 of the Code of Civil Procedure, 1908 (for short, 'the Code') has challenged the judgment and decree passed by the learned District Judge, Boudh in RFA No. 12 of 2013.

(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 Plaintiffs case in short is that the land described in the schedule of the plaint belong to one Barsana Bhukta who died leaving his widow Sapura and four daughters namely, Budhubari, Asha, Nirasa and Bilasa. Budhubari and Asha died issueless in the year, 1970 and 1980 respectively. In the year 1983, Nirasa died leaving as heir heirs, her two sons, the Plaintiffs. After the death of the daughters of Barsana, the Plaintiffs succeeded to the property.