(1.) THIS appeal has been directed against the judgment and decree dated 28.9.1996 and 12.10.1996 respectively passed by the District Judge, Balasore in S.J. Appeal No. 68 of 1994 confirming the judgment and decree dated 7.10.1994 and 5.11.1994 respectively of the Civil Judge (S.D.), Balasore in Title Suit No. 194 of 1990.
(2.) THE appellants before this Court were the plaintiffs in the Court below. They filed Title Suite No. 194 of 1990 before the Civil Judge (S.D.), Balasore for a declaration of title for permanent injunction and for a declaration that the three sale deeds bearing Nos. 1277, 1278 and 1279 dated 21,3.1990 were void, inoperative and were not binding on the plaintiffs, and the sale deeds executed by Defendant No. 1 Raghunath Pati were void as the vendor had no right to sell the suit property in favour of anybody.
(3.) IN their respective written statements Defendants Respondents 4 and 5 as also Respondents 6 and 7 supported the case of Defendants Respondents 1 to 3 and they pleaded that after execution of the sale deed they had got delivery of possession of the suit lands.