ASHOK KUMAR JENA Vs. TAHASILDAR

JUDGEMENT

(1.) This is an appeal by the Plaintiffs against a confirming judgment. The judgment passed by learned District Judge, Kendrapara on 17/5/2018 in R.F.A. No.72/2015 is under challenge in the present appeal whereby the judgment dtd.28/9/2015 followed by decree passed by learned Sr. Civil Judge, Kendrapara, in C.S. No.398/2004 was confirmed.

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

(3.) The following genealogy shows the relationship between the Plaintiffs;