GOURAHARI PATRA Vs. NARAHARI PATRA

JUDGEMENT

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

(2.) The appellants in this 2nd appeal were the defendants before the trial court in the suit vide T.S. No.28 of 2000 and respondents before the 1st appellate court in the 1st appeal vide T.A. No.55 of 2001.

(3.) The suit of the plaintiff(respondent in this 2nd appeal) vide T.S. No.28 of 2000 before the trial court against the defendants(appellants in this 2nd appeal) was a suit for declaration, confirmation of possession in alternative recovery of possession.