SMT. CHANCHALA ALIAS TUANI PRADHAN Vs. HARIHAR BEHERA

JUDGEMENT

(1.) This appeal is directed against the judgment and decree dated 12.11.87 and 27.11.87 respectively passed by the learned Subordinate Judge, Talcher in Title Suit No. 7 of the 1986 decreeing the suit in part and declaring the right, title and interest of the plaintiff over the suit land.

(2.) Defendant Nos. 1 and 10 are the appellants before this Court. During the pendency of this appeal appellant No. 1 died and her legal heirs are already on record as appellant Nos. 2 to 5. On the death of appellant No. 8, his legal representatives have been brought on record as appellants Nos. 8(a) to 8(e) by order dated 16.5.1994.

(3.) The brief facts leading to this appeal are: