DURGADEVI AGARWALLA Vs. STATE OF ORISSA

JUDGEMENT

(1.) Being aggrieved by the judgement and decree passed by the Learned Subordinate Judge, Bargarh (as it was then) in Title Suit No-1/1992 dismissing the Suit by rendering a decision on preliminary issue as regards the jurisdiction of the Civil Court in view of the bar contained U/s.16 of the Orissa Prevention of Land Encroachment Act, 1972, the present appeal has been filed by the unsuccessful plaintiffs.

(2.) For the sake of convenience, to avoid confusion and for proper appreciation, the parties hereinafter are being referred to as they have been arrayed in the trial court.

(3.) Case of the plaintiffs is that:-