ALEKHA SAMANTARAY Vs. NARAYAN LENKA

JUDGEMENT

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

(2.) Order dtd. 30/11/2023 (Annexure-7) passed by learned Additional District Judge, Kujang in R.F.A. No.46 of 2019 is under challenge in this CMP, whereby an application filed by the Appellant-Petitioner No.1 for stay of the judgment dtd. 8/5/2019 passed by learned Senior Civil Judge, Kujang in C.S. No.21 of 2012, has been rejected.

(3.) Mr. Pani, learned counsel for the Petitioner submits that the suit was filed by the Opposite Party No.1 for declaration of right, title and interest. The suit was decreed against the present Petitioner vide judgment dtd. 8/5/2019 with the following order: