NIRANJAN SA Vs. JAYANTI SA

JUDGEMENT

(1.) The Appellant, by filing this Appeal, under Sec. -100 of the Code of Civil Procedure, 1908 (for short, 'the Code'), has assailed judgment and decree dtd. 29/1/2011 and 18/2/2011 respectively passed by the learned Adhoc Additional District Judge (FTC), Balangir at Patnagarh in RFA No.116 of 2007.

(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 is that one Ganda Sa had three sons, namely, Parameswar, Alekh and Gobardhan. The Plaintiff is the son of Gobardharn. Alekh being alive, has been arraigned as Defendant No.2. The Defendant No.1 is the wife of Alekh and Defendant No.3 is the daughter of Alekh.