LATIKA KAR Vs. STATE OF ODISHA

JUDGEMENT

(1.) The present appeal is directed against the judgment dtd. 2/2/2013 passed by learned District Judge, Khurda in RFA No. 37 of 2008, whereby the judgment passed by learned 2nd Additional Civil Judge (Sr.Division), Bhubaneswar in Title Suit No. 119/440 of Signature Not Verified 2005/1997 on 24/5/2008 was confirmed. The plaintiffs of the said suit are the appellants before this Court.

(2.) For convenience, the parties are referred to as per their respective status in the Court below.

(3.) The suit was originally filed by one Sankar Kar and Gourkrushna Kar for declaration, correction of record of right, confirmation of title and permanent injunction in respect of the suit land.