PARAMANANDA DALEI Vs. RUDNA DALEI

JUDGEMENT

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

(2.) Order dtd. 18/3/2019 (Annexure-15) passed by learned 2nd Additional Senior Civil Judge, Balasore in Execution Case No.39 of 2017 (arising out of CS Case No.644 of 2013-1) is under challenge in this CMP, whereby the Execution Case has been dropped.

(3.) Mr. Das Mohapatra, learned counsel for the Petitioners submits that learned 2nd Additional Senior Civil Judge, Balasore disposed of CS Case No.644 of 2013-1 vide his judgment dtd. 29/6/2017 with the following order: