KASI SAHOO Vs. HARIBANDHU JENA

JUDGEMENT

(1.) This appeal under letters patent is directed against the judgment and decree of the learned single Judge in F. A. No. 19/77.

(2.) PLAINTIFFS and the legal representatives of some of them are The appellants. The suit was one for declaration of title in respect of Schedule 'A' and 'B' properties of the plaint on the basis of their possession and for recovery of the suit land as well as mesne profit.

(3.) DEFENDANTS denied the allegation made in ,the plaint and, on the of her hand, contended, that they were in, possession of the lands from their forefathers and also pleaded a case of perfection of title by adverse possession.