SOBHA BEHERA Vs. DHOBA PARIDA

JUDGEMENT

(1.) This Second Appeal has been preferred against the confirming judgment.

(2.) The predecessor of the appellants of this Second Appeal, i.e., Durga Charan Behera was the defendant before the Trial Court in the suit vide T.S. No.33 of 1986. The appellants in this Second Appeal being the successors of the defendant, i.e., Durga Charan Behera were the appellants before the 1st Appellate Court in the first appeal vide T.A. No.50 of 1990.

(3.) The suit of the plaintiff i.e. Dhoba Parida (predecessor of the respondents) vide T.S. No.33 of 1986 against the defendant Durga Charan Behera (predecessor of the appellants) was a suit for declaration and permanent injunction.