POORNA CHANDRA PADHI ALIAS PARIDA Vs. NARASINGHA PARIDA

JUDGEMENT

(1.) THIS is an appeal by she plaintiff against dismissal of the suit.

(2.) PLAINTIFF is a minor Suit has been filed against his father (Defendant No. 3) claiming his half interest in the suit properties alleging that his father who has married for the second time being under influence of his second wife ill -treated plaintiff for which he is in custody and care of his father's sister. To protect his half share he filed the suit through his next friend, who is his father's sister.

(3.) IN result, appeal is allowed, suit is remitted back to the trial Court for disposal in accordance with law. There shall be no order to costs.