BIPRA CHARAN BISOI Vs. PATITAPABAN PANDA

JUDGEMENT

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

(2.) The appellant of this 2nd appeal was the sole plaintiff before the trial court in the suit vide T.S. No.15 of 1989 and he was the respondent before the 1st appellate court in the 1st appeal vide T.A. No.15 of 1994.

(3.) The respondent of this 2nd appeal was the defendant before the trial court in the suit vide T.S. No.15 of 1989 and he was the appellant before the 1st appellate court in the appeal vide T.A. No.15 of 1994.