JAYADEV CHANDRA BISWAS Vs. CHANDESWAR PRASAD SAHU

JUDGEMENT

(1.) The Defendants have come up in the present appeal against judgment and decree dtd. 9/3/2007 of the learned Additional District Judge (Fast Track), Sambalpur in T.S. NO.157/3 of 2001-05.

(2.) Suit property consists of four parts, Viz. Schedule 'A', 'B', 'C' and 'D'.

(3.) Plaintiff - Respondent filed the suit praying for his declaration of right, title, interest over Schedule 'A' property, and to declare his right of use of Schedule 'B' property, recovery of arrear rent as well as recovery of mesne profit in respect of Schedule 'C' and 'D' properties from different dates.