T. BIRANCHI NARAYAN PATRO Vs. CH. MOHAN RAO

JUDGEMENT

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

(2.) Mr. Debendra Kumar Sahoo, learned counsel by filing Vakalatnama enters appearance on behalf of the legal heirs of deceased Opposite Party No.2. Vakalatnama is taken on record.

(3.) Order dtd. 12/7/2016 (Annexure-5) passed by learned Additional District Judge, Kandhamal, Phulbani in R.F.A. No.9 of 2015 is under challenge in this CMP, whereby an application filed by the Appellant No.1-Petitioner under Order XLI Rule 27 CPC, has been rejected.