NILAMBARA MAHAKUR Vs. SURENDRA MOHAPATRA

JUDGEMENT

(1.) The Appellant, by filing this Appeal under Sec. 100 of the Code of Civil Procedure, 1908 (for short, 'the Code"), has assailed the judgment and decree dtd. 30/8/2018 and 12/9/2018 respectively passed by the learned Additional District Judge, Patnagarh in R.F.A. No.21 of 2014.

(2.) The Appellant, as the Plaintiff, had filed Civil Suit No.111 of 2010 in the Court of the learned Civil Judge, Sr. Division, Patnagarh. The suit is for declaration of his right, title and interest over the suit land and confirmation of possession with further relief of injunction as against the Respondents (Defendants) declaring the record of right of Holding No.372/126 standing in the name of Sripat Mohapatra, the father of Respondents 1 and 2 (Defendants 1 and 2) as void.

(3.) For the sake of convenience, in order to avoid confusion and bring in clarity, the parties hereinafter have been referred to, as they have been arraigned in the Suit.