(1.) The Appellant, by filing this Appeal, under Sec. 100 of Code of Civil Procedure, 1908 (for short, 'the Code"), has assailed the judgment and decree 5/8/2022 and 11/8/2022, passed by the learned District Judge, Balasore in R.F.A. No.121 of 2015.
(2.) Heard Mr. Arun Kumar Mishra, learned Counsel for the Appellant and Mr. G. N. Rout, learned Additional Standing Counsel.
(3.) Keeping in view the submissions made, the averments taken in the application have gone through.