SASHIDHAR BARIK Vs. RATNAMANI BARIK

JUDGEMENT

(1.) This Second Appeal is against the judgment and decree dated 18.01.2005 and 31.01.2005, respectively, passed by the learned District Judge, Keonjhar in R.F.A. No.44 of 2004 confirming the judgment and decree dated 29.07.2004 and 13.08.2004, respectively, passed by the learned Civil Judge (Senior Division), Keonjhar decreeing the plaintiff's suit bearing T.S. No.53 of 2002.

(2.) Respondent No.1-Ratnamani Barik is the plaintiff. She filed the suit for declaration and perpetual injunction. The subject matters of the suit are the properties mentioned in schedule 'Ga' and 'Gha' of the plaint, hereinafter referred to as the suit properties.

(3.) Facts not in dispute are as follows: