BISHNU PRIYA ACHARYA Vs. SURESH CHANDRA ACHARYA

JUDGEMENT

(1.) This matter is taken up through hybrid mode.

(2.) Petitioner in this CMP seeks to assail the judgment dtd. 16/4/2024 (Annexure-6) passed in F.A.O. No.13 of 2022, whereby learned 1st Additional District Judge, Rourkela dismissing the appeal, confirmed the order dtd. 23/4/2022 (Annexure-3) passed in Interim Application No.53 of 2017 (arising out of Civil Suit No.151 of 2017) allowing the petition under Order XXXIX Rules 1 and 2 CPC filed by the Petitioners in part.

(3.) Mr. Behera, learned counsel for the Petitioners submits that Civil Suit No.151 of 2017 has been filed by the Plaintiffs-Petitioners for the following relief: