SHYAM SUNDAR BARIK Vs. ANAM JENA

JUDGEMENT

(1.) This Appeal had been filed by one Shyan Sundar Barik, the original Appellant under Sec. 100 of the Code of Civil Procedure (for short, 'the Code') in assailing the judgment and decree passd by the by the learned District Judge, Keonjhar, in R.F.A. No.56 of 2005.

(2.) By the said judgment and decree, the First Appellate Court has allowed the Appeal filed under Sec. 96 of the Code by the Respondent No.1 (Defendant No.1) and thereby, the judgment and decree passed by the learned Civil Judge, Junior Division, Anandapur in T.S. No.85 of 1998 have been set aside.

(3.) The original Appellant was the Plaintiff before the Trial Court in the suit and the Respondent No.1 had been arraigned as Defendant No.1 with other Respondents as Defendants.