BALARAM TRIPATHY Vs. LOKANATH TRIPATHY

JUDGEMENT

(1.) THIS second appeal is by the plaintiffs from the confirming decision dated 10-4-1969 of Sri L. Mallik, Additional District Judge, Dhenkanal passed in T. A. No. 18/128 of 1967/1965.

(2.) THE plaintiffs sued for declaration of their title to a passage forming part of plot No. 976 (Sch. A), for recovery of possession of the same and for injunction restraining the defendant from interfering with the plaintiff's user of the said passage. THE plaintiffs also prayed for recovery of damages on account of damage caused to the ridge on plot No. 2789 (Sch. C) and for declaration of title to 0.01 decimal of land on plot No. 996 (Sch. B).