BERHAMPUR MUNICIPALITY Vs. PRAFULLA CHANDRA PANDA

JUDGEMENT

(1.) This 2nd appeal has been preferred against the confirming judgment.

(2.) The appellant of this 2nd appeal was the defendant before the trial court in the suit vide T.S. No.152 of 1981 and appellant before the 1st appellate court in the 1st appeal vide T.A. No.22 of 1990.

(3.) The respondent of this 2nd appeal was the sole plaintiff before the trial court in the suit vide T.S. No.152 of 1981 and respondent before the 1st appellate court in the 1st appeal vide T.A. No.22 of 1990.