SUSHILARANI MISHRA Vs. NITYANANDA PANDA

JUDGEMENT

(1.) Both these appeals are directed against the common judgment passed by learned District Judge, Puri on 6/5/2014 followed by decree in RFA No. 99 of 2009 and RFA No. 100 of 2009 confirming the judgment and decree passed by learned Addl. Civil Judge (Sr. Division), Puri on 31/7/2009 and 14/8/2009 respectively in T.S. No.4/53 of 2007/2001 and judgment and decree dtd. 31/7/2009 and 14/8/2009 respectively in C.S. No. 15/434 of 2007/2003.

(2.) Both the second appeals have been preferred by Smt. Sushilarani Mishra, who was the plaintiff in T.S. No. 4/53 of 2007/2001 and defendant No.11 in C.S. No. 15/434 of 2007/2003. For convenience and to avoid confusion, the parties are referred to as per their respective names.

(3.) These appeals have been admitted on the following substantial questions of law.