SUSAMA ROUT Vs. GOURANGA CHARAN SAMAL

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) Order dtd. 28/9/2021 (Annexure-4) passed in C.S. No. 44 of 2017 is under challenge in this CMP, whereby learned Civil Judge (Junior Division), Bhadrak refused to accept the written statement along with counter-claim filed by Defendant Nos.1(Ka) to 1(Ga)-Petitioners.

(3.) Opposite Party Nos.1 to 3 as Plaintiffs have filed C.S. No. 44 of 2017 claiming right of way over 'Ga' schedule property of the plaint. They also prayed for permanent injunction to restrain the Defendants from interfering with their right of way over 'Ga' schedule property and for cost.