DUSMANTA KUMAR BISOI Vs. DEBES CHANDRA NANDI

JUDGEMENT

(1.) The present appeal is directed against the reversing judgment passed by the learned District Judge, Cuttack in Title Appeal No. 58 of 2001 passed on 30/9/2014 followed by decree. As per the said judgment, the ex-parte judgment passed by learned Civil Judge (Junior Division), 2nd Court, Cuttack on 31/3/2001 followed by decree in T.S. No. 78 of 1994 in dismissing the suit ex-parte was set aside and the appeal was allowed.

(2.) The present appeal has been filed by the defendants-respondents.

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