SUDARSAN DAS Vs. KANAKALATA DAS

JUDGEMENT

(1.) This is an appeal filed by the plaintiffs against the reversing judgment passed by learned Additional District Judge, Bhadrak on 28/10/2022 followed by decree in RFA No.30 of 1999, whereby the judgment passed on 27/3/1999 followed by decree passed by learned Additional Civil Judge (Jr. Division), Basudevpur in T.A. No. 48 of 98-I was reversed.

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

(3.) The suit was filed by the original plaintiff, Maguni Das for demarcation and permanent injunction against the original defendant, Harekrushna Das with prayer to restrain him from interfering in the plaintiff's peaceful possession and for declaration that the order passed by the Tahasildar, Basudevpur in Tauzi Misc. Case No. 122/97 and the order of mutation passed by him as void along with consequential relief.