DAYANIDHI SAHOO Vs. RABINDRA CHANDRA SAHOO

JUDGEMENT

(1.) This is an appeal by the Defendant against a reversing judgment Impugned is the judgment dtd. 17/5/2003 followed by decree passed by learned Civil Judge (Sr. Division) Banki in Title Appeal No.1 of 2002 whereby the judgment dtd. 13/8/2002 followed by decree passed by learned Civil Judge (Junior Division), Banki in Title Suit No.12 of 1998 was reversed.

(2.) For convenience, the parties are described as per their status in the trial court.

(3.) Before adverting to the facts of the case, it would be apposite to refer to the genealogy showing the relationship between the parties.