CHITTA RANJAN MEHER Vs. SOUDAMINI MEHER

JUDGEMENT

(1.) The Plaintiffs in C.S. No.6/2012 in the court of Civil Judge (Sr. Division), Boudh, are the appellants. In the present appeal, they seek to challenge the judgment dtd. 8/2/2018 passed by learned District Judge, Boudh, followed by decree in R.F.A No.22/2017 confirming thereby the judgment dtd. 19/5/2017 followed by decree passed by the Trial Court in the aforementioned suit.

(2.) The present respondent was the sole defendant in the suit. The suit of the plaintiffs was dismissed by the trial Court while the counter claim of the respondent was allowed, which was confirmed by the lower appellate Court.

(3.) For convenience, the parties are referred to as per their respective status in the trial Court.