ANTARYAMI DALABEHERA Vs. BISHAN CHARAN DALABEHERA

JUDGEMENT

(1.) The petitioner filed this revision challenging the order dated 20/7/2000 passed by the learned District Judge, Phulbani, in Mise. Appeal No. 8 of 1999 by which the appellate Court below has set aside the order dated 6.4.1999 passed by learned Civil Judge (Junior Division), Phulbant, in M.J.C. No. 4 of 1999 arising out of T.S. No. 5 of 1994.

(2.) The petitioner is the defendant and the opposite party is the plaintiff.

(3.) The opposite party-plaintiff filed Title Suit No. 5 of 1994 in the Court of the Civil Judge (Junior Division), Phulbant, praying for declaration of right, title and interest in respect of plot No, 891 of Khata No. 110 for permanent injunction restraining the defendant-petitioner from disturbing the peaceful possession of the disputed land measuring 28' x 4'