PRIYANATH DAS Vs. KIRANABALA DAS

JUDGEMENT

(1.) I.A. Nos.5, 6, 7, 8, 9, 10, 11, 12, 13, 14, 15, 16, 17, 18, 19, 20, 21 and 22 of 2021

(2.) The I.As are disposed of.

(3.) The present appeal is directed against the judgment dtd. 9/2/1993 passed by the learned Single Judge in First Appeal No.96 of 1978. By the impugned judgment, the learned Single Judge dismissed the appeal and thereby affirmed the preliminary decree dtd. 22/12/1997 passed by the learned Additional Sub-ordinate Judge, Balasore in O.A. No.20/20 of 1977-74. The preliminary decree was for partition of a joint family property.